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State of Uttar Pradesh - Section

Section 159 in U.P. Revenue Code, 2006

159. Consequences of suspension of rent.

- Where the payment of any rent has been suspended under Section 157 -
(a)the period during which such suspension continues shall be excluded in computing the period of limitation allowed for a suit for recovery of the rent, and
(b)no suit or application shall lie, for the period of such suspension, for its recovery.