Section 4 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
4. Stay of certain suits and proceedings. Section 6(i).
- [(1) All suits and proceedings whether of the first instance, appeal or revision of the nature as herein below specified, in respect of the area for which a notification under Section 4 has been issued, pending in any court for hearing on the date of vesting, and(2)All proceedings (except in so far as they relate to the realization, otherwise than by ejectment of the judgment-debtor of cost or compensation awarded in any suit or proceedings) upon any decree or order, unless it is a decree or order which become final before the date of vesting, but is not a decree which may be executed by ejectment of the judgment-debtor passed in any such suit or proceedings previous to the date of vesting shall be stayed.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]-(i)Appointment of lambardars under Section 45 of the U.P. Land Revenue Act, 1901.(ii)All proceedings under Chapter VI of the U.P. Land Revenue Act, 1901.(iii)Partition or union of mahals under Chapter VII of the U.P. Land Revenue Act, 1901.(iv)Suits, applications or proceedings (including appeals references and revisions) relating to or pending under Sections 15, 16, [* * *] [Deleted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.], 55, 70, 71, 79, (a) and (b), 80,81,84, 113, 114, 115, 116, 117, 118, 154, 171, 172, 190, 194 and 195 of the U.P. Tenancy Act. 1939, and under Section 175 and 179 of the said Act except those against persons who are asamis of the land referred to in clause (b) of Section 202. [Also suits, applications or proceedings of similar nature against Thekedars.] [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.](v)[Suits, applications and proceedings including appeals, references and revisions under Section 180 of the U.P. Tenancy Act, 1939, or of similar nature pending in a civil court, except where the plaintiff is a tenant or where the land was the sir, khudkasht or grove of an intermediary and in which rights have not accrued to the defendant under Section 16 or any other section of the [U.P. Zamindari Abolition and Land Reforms Act, 1950] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.](vi)Cases of liquidation of decrees under the U.P. Encumbered Estates Act, 1934.(vii)All cases of execution of decrees relating to debts which are wholly or partially charged upon or decreed against an estate or any part thereof.Explanation. - For the purposes of this clause debt means an advance in cash or in kind and includes any transaction which is in substance a debt but does not include a debt due to-(i)the Central Government or Government of any State;(ii)a local authority;(iii)a scheduled bank; and(iv)a co-operative society registered under the Co-operative Societies Act, 1912.
