Section 336 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
336. sanction of the Government.
Assessment, etc., not to be impeached.- (1) No assessment or demandmade and no charge imposed under the authority of this Act shall be impeached oraffected by reason of any clerical error or by reason of any mistake,-(a)in respect of the name, residence, place of business or occupation of anyperson, or(b)in the description of any property or thing, or(c)in respect of the amount assessed, demanded or charged: Provided that theprovisions of this Act have in substance and effect been complied with and noproceedings under this Act shall, merely for defect in form, be quashed or set aside byany court.(2)No suit shall be brought in any court to recover any sum of money collectedunder the authority of this Act or to recover damages on account of any assessment, orcollection of money made under the said authority:Provided that, the provisions of this Act have in substance and effect, been
