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[Cites 0, Cited by 1] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(1) in Karnataka Panchayat Raj Act, 1993

(1)No civil court shall entertain a suit objecting to an assessment demand or charge made or imposed under this Act, or for the recovery of any sum of money collected under the authority of this Act, or for damages on account of any assessment or collection of money under the said authority, if the provision of this Act have been in substance and effect compiled with.