- All suits, appeals or proceedings relating to a dispute about the interest of a proprietor or tenure-holder in an estate or tenure, or part of an estate or tenure or about the partition of an estate or tenure by metes and bounds, in respect of which compensation is payable pending on the 31st March, 1948, in any Court other than the Supreme Court and remaining undisposed of at the date of vesting shall, on the application of any party to such suit, appeal or other proceeding, if filed within 60 days of the date of vesting, be stayed and all matters in dispute shall be referred to a Tribunal to be appointed by the State Government in this behalf.(2)As soon as the Court decides to refer a dispute to a Tribunal under subsection (4) of Section 32, it shall give a notice of its decision to the State Government in the Revenue Department and to the parties; whereupon each party shall within a period of 30 days of the service of such notice send its recommendation to the State Government in the Revenue Department for the appointment of the member to represent it on the Tribunal.(3)After the Tribunal has been constituted, the fact shall be communicated to the Court concerned, whereupon the Court shall refer the dispute to the Tribunal and shall at the same time transmit the record of the case to the Chairman of the Tribunal.
