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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5A(3) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987

(3)No suit or other legal proceedings shall lie against the State Government in a Court or Tribunal in respect of the cessation of agreements, contracts or leases under sub-section (1).]