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 1] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(1) in Kerala Land Tax Act, 1961 (1)No suit against the Government shall be entertained in any civil court in respect of anything done or any order passed under this Act.
