Section 16(5) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(5)Notwithstanding anything contained in the U.P. Industrial Disputes Act, 1947 (U.P. Act XXVIII or 1947), or in a any other law for the time being in force, the transfer of services of any employee to the Corporation under sub-section (1) shall not entitle any such employee to any compensation under that Act or such other law, and no such claim shall be entertained by any Court, tribunal or authority.
