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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(iii) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(iii)to bar nay remedy or any investigation or legal proceeding (whether pending immediately before the appointed day or not) under any law for the time being in force (including any law relating to recovery of dues realisable as arrears of revenue) in respect thereof against any person interested in the scheduled undertaking.