Section 5 in Uttar Pradesh Recovery of Taxes and Other Public Moneys (Amendment and Validation) Act, 1970
5. Savings.
- Nothing is section 2 and 3 shall be construed to affect the validity of executability of any decree passed in a suit by a civil court before the commencement of this Act for the recovery of any sum referred to therein:Provided that notwithstanding anything contained in any Uttar Pradesh Act, no proceeding shall be maintainable for the recovery of any such judgement debt as arrears of revenue.
