(8)No landlord shall, during the pendency of any proceedings under this section, institute a suit in a Civil Court for the recovery of any arrears of rent in respect of which he has made a requisition under sub-Section (3); and, subject to the provisions of Section 34 of the Bengal Public Demands Recovery Act, 1913, no tenant shall, after the signing of any certificate against him under sub-Section (5) of this section, institute at suit in or apply to a Civil Court for the alteration of the rent payable by him or the determination of his status as a tenant, in respect of the period during which the arrears of rent, for which such certificate was signed, have accrued.
