Section 62 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
62. Injunction by a Civil Court barred.
- Except a Court or authority before whom an appeal under this Chapter is pending against an order or decree of the Compensation Officer, no Court or authority shall, notwithstanding anything contained in any law, issue any injunction against any person in respect of any proceedings pending before the Compensation Officer under this Chapter which has the effect of staying the proceedings.
