Section 2(2) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966
(2)Notwithstanding anything contrary in any other law for the time being in force or in any judgment, decree or order of any Court, all taxes imposed, assessed, or collected or purporting to have been imposed, assessed or collected during the period from the 1st July, 1965 to the 4th March, 1966, on cattle shall for all proposes be deemed to be and to have always been validly imposed, assessed or collected in accordance with law, as if under the provisions of the Garo Hills Autonomous District (Cattle Taxation) Regulation, 1966 and all notifications, orders issued or made thereunder in so far as such provisions relate to the imposition assessment or correction of such taxes have been included in and formed part of this section and this section had been in force at all material times which such tax was imposed, assessed or collected; and accordingly-(i)no suit or other proceedings shall be maintained or continued in any Court or the refund of any taxes so paid; and(ii)no Court shall enforce any decree or order directing the refund of any tax so paid.
