Section 167 in The United Provinces Tenancy Act, 1939
167. Bar to suits and application in certain cases
. - (1) Except as provided in sub-section (5) and sub-section (8) of Section 163, no suit for arrears of rent shall lie in respect of an arrear specified in a notice issued under the provisions of Section 163 or in respect of any instalment of rent payable into Court under the provisions of that section.(2)No application shall be made under the provisions of Section 163 in respect of an arrear for the recovery of which a suit has been instituted under the provisions of Section 144 or Section 141.
