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State of Haryana - Section

Section 50A in The Punjab Tenancy Act, 1887

50A. [ Bar to civil suits. [Inserted by Punjab Act V of 1929 Section 2.]

- No person whose ejectment has been ordered by a Revenue Court under Section 45, Sub-section (6), or whose suit has been dismissed under Section 50, may institute a suit in a civil court to contest his liability to ejectment, or to recover possession or occupancy rights, or to recover compensation.]