Section 35 in The Maharashtra Agricultural Income Tax Act, 1962
35. Non-appealable orders.
- No appeal and no application for revision shall lie against,-(1)a notice issued under this Act calling upon an assessee for assessment or asking an assessee to show cause as to why he should not be prosecuted for an offence under this Act, or(2)an order pertaining to the seizure or retention of account books, registers and other documents, or(3)an order sanctioning a prosecution under this Act.
