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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(a)no suit or other legal proceeding shall be maintained or continued in any Court for the refund of any rent or damages or costs recovered under the 1961 Act, where such refund has been claimed merely on the ground that the said Act has been declared to be unconstitutional and void; and