Section 72(5) in Nagpur Improvement Trust Act, 1936
(5)When an agreement in respect of any land has been executed by any person in pursuance of sub-section (1) no suit with respect to such agreement shall be brought against the Trust by any person other than such person's heir, executor or administrator claiming to have an interest in the land.] [Substituted for sub-section (3), by Central Provinces and Berar Act XXXIV of 1949, section S. 22.]Recovery of special payments and betterment contributions.
