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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Goa - Subsection

Section 226(1) in The Goa Panchayat Raj Act, 1994

(1)No civil Court shall entertain a suit objecting to an assessment, demand or charge made or imposed under this Act, or for the recovery of any sum or money collected under the authority of this Act, or for damages on account of any assessment or collection of money under the said authority, if the provisions of this Act have been in substance and effect complied with.