Section 2 in Uttar Pradesh Recovery of Taxes and Other Public Moneys (Amendment and Validation) Act, 1970
2. Amendment of U.P. Act XXV of 1965.
- Section 3 of the Public Moneys (Recovery of Dues) Act, 1965, is, with effect from December 4, 1965, repealed and re-enacted with the modification that -(i)in sub-section (1), the words "without prejudice to any other mode of recovery under any other law for the time being in force" shall be omitted;(ii)after sub-section (2), the following sub-section shall be inserted, namely:-"(3) No suit for the recovery of any sum due as aforesaid shall lie in the civil court against any person referred to in sub-section (1):Provided that noting in this section shall -(a)be construed to bar a suit or affect any other right or remedy against such person or any other person in respect of a mortgage, charge or pledge in favour of the State Government, the Corporation, a Government Company, the State Bank of India or any other scheduled bank; or(b)be construed to bar a suit or affect any other right or remedy against any other person in respect of a contract of indemnity or guarantee entered into in relation to an agreement referred to to sub-section (1)."
