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State of Uttar Pradesh - Section

Section 207 in The U.P. Land Revenue Act, 1901

207. Bar to appeal and suit in Civil Court -

Such decision shall be at once carried out and shall not be open to appeal unless the decision is in excess of, or not in accordance with, the award or unless the decision is impugned on the ground that there is no valid award in law, or in fact;and no person shall institute any suit in the Civil Court for the purpose of setting it aside or against the arbitrators on account of their award.