Section 4(7) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(7)Any order passed by the Court of the Civil Judge on an appeal preferred to it under sub-section (6) and subject to the orders aforesaid of the Court of the Civil Judge, the order of the Betterment Levy Officer under sub-section (5) shall be final, and shall not be liable to be questioned in any court of law.]
