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[Cites 0, Cited by 28] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(d) in The Bihar Land Reforms Act, 1950

(d)No suit shall lie in any Civil Court for the recovery of any money due from such proprietor or tenure-holder the payment of which is secured by a mortgage of, or is a charge on, such estate or tenure and all suits and proceedings for the recovery of any such money which may be pending on the date of vesting shall be dropped.