Section 78 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
78. Power of State Government to regulate taxes.
(1)The State Government may make rules to regulate the imposition, assessment, collection and sharing of taxes under Section 77.(2)No objections shall be taken to any assessment nor shall be the liability of any person to be assessed or taxed be questioned otherwise than in accordance with the provisions of this Act or the rules made thereunder.
