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[Cites 0, Cited by 2] [Section 235] [Entire Act]

State of Tamilnadu - Subsection

Section 235(2) in Tamil Nadu Panchayats Act, 1994

(2)No suit shall be brought in any Court to recover any sum of money collected under the authority of this Act or to recover damages on account of assessment or collection of money made under the said authority:Provided that the provisions of this Act have, in substance and effect, been complied with.