51. Bar of relief by suit under Section 9, Act 1 of 1877.
- Possession of a tenancy or of any land comprised in a tenancy shall not be recoverable under Section 9 of the Specific Relief Act, 1877 (1 of 1877) [by a tenant dispossessed thereof.] [Inserted by Punjab Act 5 of 1929 Section 2.]Power to Vary Dates Prescribed by this Chapter
