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Judgment
It must be assumed that the school buildings are buildings exclusively used for charitable purposes. That being so, the buildings are exempted
from the operation of the notification that may be made u/s 63 of the Act. A tax upon such buildings and other similar buildings mentioned in the
exception is not one which can be in legal existence, and therefore it cannot be said that the tax was collected under the Act. The case is thus
distinguishable from the case relied upon by the petitioner''s vakil--Municipal Council, Nellore v. Rangayya ILR 19 Mad. 10 . We prefer to base
our judgment on the grounds that an imposition, which is expressly prohibited by the Act, cannot be deemed to be made under the provisions of
the hot, rather than on the ground that the case is one in which the party aggrieved is protected by the proviso to Section 262.
We dismiss the petition with costs.