Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Andhra Pradesh - Subsection

Section 267(2) in Andhra Pradesh 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 assessment or collection of money made under the said authority:Provided that the provisions of this Act have in substance and effect been compiled with.