Section 285(4) in Telangana Panchayat Raj Act, 2018
(4)No proceeding which is being or about to be taken under this Act for the revision or amendment of the assessment books or restraining such revision or amendment from taking effect shall be called in question in any Court, in any suit or application, and no injunction shall be granted by any Court restraining any action in this regard.[Part - VIII-A] [Inserted by Telangana Act No. 4 of 2018, dated 30.3.2019.] Special Provisions in Respect of Reservations for the Seats and Offices in Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads.
