Section 72(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)[The amount] [Substituted for the expression 'the Annual Value fixed under section 35 against which no appeal has been made under this Act and this amount' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] of every sum claimed from any person under this Act on account of any tax against which no appeal has been preferred under this Act, and the decision of the Tribunal upon any appeal under this Act, shall be final and shall not be called in question in any Court of law.
