Section 5 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
5.
Every suit or proceeding, whether pending in the Court of first instance or in appeal or revision, stayed under clauses (i) to (ii) of Rule 4 shall be abated by the Court or the authority before which it is pending after at least one month's notice to the parties and after giving them an opportunity to be heard.
