(1)No assessment or demand made, and no charge imposed, under the authority of this Act, shall be impeached or affected by reasons of any clerical error or by reason of any mistake,-(a)in respect of the name, residence, place of business or occupation of any persons, or(b)in the description of any property or thing, or(c)in respect of the amount assessed, demanded or charged, provided that the provisions of this Act have in substance and effect been complied with; and no proceedings under this Act shall, merely for defect in form, be quashed or set aside by any Court.(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 assessment or collection of money made under the said authority:Provided that the provisions of this Act have in substance and effect been complied with.(3)No distraint or sale under this Act shall be deemed unlawful nor shall any person making same to be deemed a trespasser, on account of any error, defect, or want of form in the bill, notice, schedule, form, summons, notice of demand, warrant or distraint, inventory or other proceeding relating thereto, if the provisions of this Act and or the rules and bye-laws made thereunder have in substance and effect been complied with:Provided that every person aggrieved by any irregularity may recover satisfaction for any special damage sustained by him.(4)No proceeding which is being or about to be taken under this Act for the revision or amendment of the assessment books or restraining such revision or amendment from taking effect shall be called in question in any Court, in any suit or application, and no injunction shall be granted by any Court restraining any action in this regard.[Part - VIII-A] [Inserted by Telangana Act No. 4 of 2018, dated 30.3.2019.] Special Provisions in Respect of Reservations for the Seats and Offices in Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads.
