Section 46 in The Punjab Tax on Luxuries Act, 2009
46. Bar of proceedings.
(1)No suit shall lie in any civil court to set aside or modify an Bar of assessment, made or order passed under this Act.(2)No suit, prosecution or other legal proceeding shall lie against any officer of the State Government for anything, which is in good faith done or intended to be done in pursuance of the provisions of this Act or the rules made the under.
