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[Cites 0, Cited by 0] [Section 94A(2)] [Section 94A] [Entire Act]

State of Gujarat - Subsection

Section 94A(2)(b) in The Bombay Land Revenue Code, 1879

(b)Where any proportion of the land revenue that accrues or has accrued due to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in respect of unalienated land in the same neighbourhood during the said sanctioned or previous period has been suspended or remitted by proper authority, the Collector may suspend or remit an equal or lesser proportion of the rent or land revenue that accrues or has accrued due to the superior holder during the corresponding period. Any such suspension or remission shall, notwithstanding anything in the [Bombay Revenue Jurisdiction Act, 1876 (X of 1876)] [These words were substituted for the original, by the Adaptation of Laws Order, 1950.], be biding upon the superior holder in any subsequent proceedings in any Civil Court between the superior and inferior holders or their legal representatives and any proceeding pending at the date of such suspension or remission shall abate to the extent of any claim that may be inconsistent therewith; and no Civil Court shall entertain any suit against [the [Government] [The words 'the Crown' were substituted for the words 'the Secretary of State or Government' by the Adaptation of Laws Order in Council.] ] in respect of any such suspension or remission.