Section 21F in Andhra Pradesh General Sales Tax Act, 1957
21F. Bar of writ in High Court.
- No writ shall lie in the High Court to set aside or modify any proceedings or order taken or made by any authority, officer or Tribunal referred to in Section 21-E under this Act or with respect to any other matter which is by or under this Act, required to be decided or dealt with by the said authority, officer or Tribunal.
