Section 141 in Haryana Municipal Corporation Act, 1994
141. Taxation not to be questioned except under this Act.
(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned in any other manner or by any other authority otherwise than as provided in this Act.(2)No refund of any tax shall be claimable by any person otherwise than in accordance with the provisions of this Act and the rules made thereunder.
