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State of Uttar Pradesh - Section

Section 31 in The U.P. Debt Relief Act, 1977

31. Jurisdiction of civil court.

- Notwithstanding anything contained in any law for the time being in force, no civil court shall entertain-
(a)any suit, application or proceeding to question the validity of any procedure or the legality of any order passed under this Act;
(b)any suit or application for injunction affecting any proceedings under this Act;
(c)any appeal or revision otherwise than in accordance with the provisions of this Act.