Section 20 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
20. Bar of jurisdiction.
- Save as otherwise expressly provided in this Act, no Court shall entertain any suit, or other proceeding to set-aside or modify, or question the validity of Reclassification Premium charged and realized under various sections of this Act or fines imposed and realized or penalties imposed or order or decision made or passed by any officer or authority under the Act or any rules made there under, or in respect of any other matter falling within its scope.
