Section 27 in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987
27. Bar of jurisdiction of Courts.
- No Court shall entertain any suit, or other proceeding to set aside or modify, or question the validity of any assessment, order or decision made or passed by any officer or authority under their Act or the rules made thereunder or in respect of any other matter falling within its or his scope.
