Section 13(3) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(3)Notwithstanding anything to the contrary contained in any other law for the time being inforce, the Bataidar may neither present the agreement executed under this Act before any Authority or Court to get title, possession or any right otherwise on the Land under agreement, nor file any suit, application or petition nor may get any benefits.
