Section 5(11) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(11)All suits and proceedings that have been stayed in accordance with clause (1) of sub-section (2) of Section 5 of the Act as it stood prior to the 4th of July 1960, and abated in accordance with Rule 5 of these rules as it stood prior to this amendment shall be revived, suo moto or otherwise by the court. Whereupon the provisions of sub-rules (1) to (10) shall be applicable.]
