Section 342 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
342. [ [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]
The abatement of any suit or proceeding (including appeal, reference and revision), under Section 49 of the U.P Tenancy Act, 1939 stayed under clause (iv) of Rule 4 as it stood before its modification by the Legislature under sub-section (4) of Section 344 and abated under clause (1) of this sub-rule, shall be set aside by the court concerned on its own motion, and such suit and proceeding shall be restored to the stage at which it was abated.]
