Section 32 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
32. Bar to certain proceedings.
- No assessment order or the determination of liability to pay any tax or penalty or the recovery of any tax or penalty made under this Act by the Property Tax Commissioner or any person appointed under Section 3 to assist him shall be called into question in any civil Court and serve as provided in Sections 15 and 18, no appeal or application for revision shall lie against any such assessment or order.
