Section 128 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
128. Non-recovery of rent remitted or suspended
No landholder shall collect, nor shall any suit or application lie for the recovery of, any rent, the payment of which has been remitted under section 126 or, during the period of suspension, or any rent the payment of which has been suspended under the said section.Extraordinary and emergency provisions
