Section 173 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
173. Bar to suits and applications in certain cases
(1) Except as provided in sub-section (2) of section 170, no suit for arrears of rent shall lie in respect of the arrears specified in a notice under the provisions of section 169.(2)No notice shall be issued under the provision of section 169 in respect of an arrears for the recovery of which a suit has been instituted under section 150 or section 154.
