Section 4(5) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(5)Notwithstanding anything contained in any law for the time being in force,-(i)no Court shall entertain any suit for the specific performance of any contract of sale of land on the basis of any agreement or document made [on or before the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)], or(ii)any decree passed by a Civil Court for the specific performance of the contract of sale of land on the basis of any agreement or document mode [on or before the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)] shall be null and shall not be enforceable, if such suit or decree is for the purpose of defeating the provisions of this Act.]
