(3)No application [under sub-section (2) of Section 28,] [Substituted by Act III of 1954.] shall be entertained. No suit shall lie and no decree of a Civil Court shall be executed for recovery by landholder of any rent the payment of which has been remitted or is for the time being suspended under this section and any period during which the payment of rent is suspended under this section shall be excluded in computing the period of limitation prescribed or any suit or proceeding for the recovery of such rent.
