Section 19 in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977
19. Bar of proceedings.
(1)No suit shall lie in any Civil Court to set aside or modify any assessment made or order passed under this Act.(2)No suit, prosecution or other legal proceeding shall lie against the State Government or any officer or employee of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.
