Section 71 in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965
71.
-A. Bar of suit, etc. for certain reliefs. - No suit or other proceeding for any of the following reliefs, namely-(a)recovery of arrears of rent for occupation of any board premises;(b)eviction from such premises;(c)recovery of damages for use or occupation of such premises, where the like relief is available under this Act, shall lie in any civil court."]] Eviction from and Recovery of rent and Damages relating to Board Premises
