Section 25 in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
25. Bar to proceedings
(1)No suit shall lie in any civil court to set aside or modify any assessment made or order passes under this Act.(2)No suit, prosecution, or other legal proceedings shall lie against any authority under this Act or against any employer for anything done or intended to be done in good faith under this Act or the rules made thereunder.
