Section 135 in Jammu and Kashmir Municipal Corporation Act, 2000
135. 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 than is provided in this Act.(2)No refund of any tax shall be claimable by any person otherwise than in accordance the provisions of this Act, and the rules made thereunder.
