Section 33 in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
33. Validation.
- Notwithstanding any judgment, decree or order of any Court, Tribunal or Authority, all actions taken, things done, rules made, notifications issued or purported to have been taken, done, made or issued and tax levied, assessed, collected, realised, received or liability accrued under the Haryana Local Area Development Tax Act, 2000 (13 of 2000), shall be deemed to have been validly taken, done, made, issued, levied, assessed, collected, realised, received or accrued under this Act, as if this Act were in force at all material times and no suit or other proceeding shall be maintained or continued in any Court or before Tribunal or any Authority for the refund of entry tax.
