Section 14 in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010
14. Finality of orders.
- Save as otherwise expressly provided in this Act, every order made by an assessing authority, appellate authority or a revising authority under this Act, shall be final and shall not be called in question in any original suit, application or execution or proceedings and no injunction shall be granted by any court or other authority, in respect of any action taken or to be taken in pursuance of any power conferred by or under the Act or in respect of any recovery to be made as an arrear of Land Revenue.
