Section 22 in The Delhi Sales Tax on Right to Use Goods Act, 2002
22. Bar of suits in civil courts.
- No suit shall be brought in any civil court to set aside or modify any assessment made or any order passed under this Act or the rules framed thereunder and no prosecution, suit or other proceeding shall lie against the Government or any officer of the Government for anything in good faith done or intended to be done under this Act or the rules framed thereunder.
