Section 8(7) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(7)A claim mentioned in sub-section (1), sub-section (2) or sub-section (5), may be preferred whether or not a decree or award has been obtained on the basis thereof and it shall conform generally to the requirements of Orders VII and of the Code or Civil Procedure, 1908), as if it were a plaint.
