Section 15A in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
15A.
If in a case which has already been decided and forwarded to the Collector for execution, the Special Judge restarts hearing it whether after receiving a written statement under sub-section (3) of section 9, or on an application for restoration or review, or on any other ground he shall immediately issue an order for stay of the execution proceedings and call back the records already sent to the Collector for the purpose. When orders have been passed in the subsequent proceeding and the case is decided by the Special Judge finally, he shall if necessary, prepare a fresh ranking order under section 16 incorporating all the debts decreed by him and send it to the Collector along with other records under section 19.
