Section 38B in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
38B. Bar against res judicata. -
No finding or decision given before the commencement of this section in any proceeding or on any issue (including any order, decree or judgment) by any Court, tribunal or authority in respect of any matter governed by this Act, shall bar the retrial of such proceeding or issue under this Act, in accordance with the provisions of this Act as amended from time to time.] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).]
