Section 36 in Andhra Pradesh General Sales Tax Act, 1957
36. Bar of Jurisdiction of Courts.
- Save as otherwise expressly provided in this Act, no Court shall entertain any suit, or other proceeding to set aside or modify, or question the validity of any assessment, order or decision made or passed by any officer or authority under this Act or any rules made thereunder, or in respect of any other matter falling within its or his scope.
