Section 110 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
110. Bar of other proceeding in respect of tax etc.
(1)No objection shall be taken to any valuation, assessment or levy' in any manner other than the manner provided in this Act and the rules made thereunder.(2)No suit for damages or for specific performance shall be maintainable against any [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] or any office-bearer, officer or servant thereof, on the ground that any of the duties specified in this Act have not been performed.
