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State of Andhra Pradesh - Section

Section 28 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

28.

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 an 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.