Section 4 — Bar of suits relating to pensions.

The Pensions Act, 1871
Except as hereinafter provided no Civil Court shall entertain any suit relating to any pension or grant of money or land-revenue conferred or made by the 1 [Government or by] any former Government, whatever may have been the consideration for any such pension or grant, and whatever may have been the nature of the payment, claim or right for which such pension or grant may have been substituted.

Official Hindi (PDF) ↗

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