Section 15(4) in East Punjab Urban Rent Restriction Act, 1949
(4)The decision of the appellate authority and subject only to such decision, an order of the controller shall be final and shall not be liable to be called in question in any Court of Law [except as provided in sub-Section(5) of this Section.] [Substituted for the words 'whether in a suit or other proceedings by way of appeal or revision' by Punjab Act 29 of 1956, section 3(ii).]
