Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 23 in The Rajasthan Land Tax Act, 1985 23. Bar to certain proceedings. - Save as otherwise provided in this Act, no orders made, actions taken and proceedings initiated under this Act shall be called into question in any civil court or any other court or tribunal or before any Authority.
