Section 32 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
32. Notifications, orders etc., not to be questioned in Court of law.
- Save as otherwise expressly provided in this Act, no notification issued, order passed, decision made, proceedings or action taken or other things done under the provisions of this Act by the State Government or any officer of the State Government or the Committee or any member thereof or the Administrator shall be liable to be questioned in any Court of law and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
