Section 17 in The West Bengal Luxury Tax Act, 1994
17. Bar to certain proceedings.
- Save as otherwise provided in section 16, no assessment made and no order passed under this Act or the rules made thereunder by the prescribed authority or any person appointed under sub-section (1) of section 3 to assist it, and no order passed under this Act or the rules made thereunder by the Tribunal, shall be called in question in any civil court, and save as otherwise provided in section 15, no appeal or application for revision or review shall lie against any such assessment or order.
