Section 124 in The United Provinces Tenancy Act, 1939
124. Finality of order under the preceding section
. - (1) An order passed under Section 123 shall not be questioned in any civil or revenue Court.(2)No suit or application shall lie for the recovery of any sum the payment of which has been remitted under the provisions of Section 123 or, during the period of suspension, of any sum the payment of which has been suspended under the provisions of that section.
