Section 4 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
4.
With effect from the date a Jagir is resumed, the following classes of suits and proceedings shall be stayed-(i)All suits and proceedings whether of the first instance, appeal or revision, for ejectment from the land of any resumed Jagir, pending in any Court on the date of resumption except where the plaintiff or appellant or applicant, as the case may be, is himself a tenant.(ii)All cases of execution of decrees relating to debts which are wholly or partly charged upon or decreed against a resumed Jagir or part thereof.(iii)All suits for partition of village of the resumed Jagir.
