Section 69A in Uttar Pradesh Muslim Waqfs Act, 1960
69A. [ Bar and suit etc. for certain reliefs. [Insertion by section 17 of U.P. Act No. 28 of 1971.]
- No suit or other proceeding shall be instituted by the Board in a civil court for any relief which may be obtained by proceedings under section 49-B or section 57-A.]
