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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(4)(b) in The United Provinces Tenancy Act, 1939

(b)a person from whom any amount has been recovered under this section, in excess of the amount due from him, from recovering such excess by suit against the land-holder or other person on whose application the arrear was realized.