Section 39 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
39. Protection of action taken under this Act. -
No suit, prosecution or other legal proceeding shall lie against any person for anything done or purported to be done in good faith and in pursuance of this Act or any rule framed or other passed under this Act.[40. Mode of recovery of any amount under this Act. - Where any sum is payable by any person to the State Government, under the provisions of this Act, the same may, without prejudice to any other mode of recovery, be realised by deduction from the amount, if any, payable to such person under Chapter III, or as an arrear of land revenue.] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).]
