Section 8 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
8. Liability of the State Government for payment to the land-holder.
- [(1) The [State Government] [ Substituted by the A.L.O. 1950 for "Provencial Government"] it shall be liable to pay to the person entitled to receive the amount deemed to have been deposited under clause (b) of Section 7 on an application made by him to the Assistant Collector under this Section or without such application suo moto in the manner prescribed.(2)Notwithstanding anything in any law, no suit or proceeding shall except as provided in this Act, lie in any court whether civil or revenue for the recovery of the said amount.
