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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Kerala - Subsection

Section 251(2) in Kerala Panchayat Raj Act, 1994

(2)No suit shall be brought in any court to recover any sum of money collected under the authority of this Act or to recover damages on account of any assessment or collection of money, made under the said authority if the provisions of this Act have in subsistence and effect been complied with.