Section 23A(5) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(5)Notwithstanding anything contained in any law for the time being in force the transfer of services of any employee to any cadre under sub-section (2) shall not entitle any such employee to any compensation under such law, and no such claim shall be entertained by any court, tribunal or authority.
