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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3) in The M.P. Irrigation Act, 1931

(3)When damages have been distributed and paid or rendered in accordance with the provisions of this section and the rules made thereunder, no suit shall lie in a Civil Court contesting the validity of the cancellation, or making any claim whatsoever against the Government by reasons of such cancellation.