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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

(2)Notwithstanding anything in any law, no suit or proceeding shall except as provided in this Act, lie in any court whether civil or revenue for the recovery of the said amount.