Section 19A in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
19A. [ Bar of jurisdiction of Civil Courts. [Inserted by President's Act 4 of 1976, w.e.f. 1.7.1976.]
(1)No suit or other proceedings shall be instituted in any Court to set aside or modify any assessment made under this Act.(2)No injunction shall be granted by any Court, in respect of any assessment made, or to be made, or in respect of any action taken, or to be taken, in pursuance of any of the provisions of this Act.]
