7. Bar of suit in respect of void Bhagela contract.
- Notwithstanding anything contained in the Hyderabad Contract Act of 1316 F. when a Bhagela contract is void under section 4 or otherwise, or becomes void under section 6, no suit shall lie for restoration of any advantage or compensation thereof received by the executant or, in particular, for the recovery of any advance, debt or interest which is the consideration or part of the consideration of the contract.
