Section 5(4) in The Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952
(4)All suits for money and for foreclosure or sale in enforcement of a mortgage against an agriculturist, and all appeals from decrees or orders passed in such suits, pending in any court, in [an affected area] [Substituted by section 7(b) of Rajasthan Act No. VIII of 1953, Published in Rajasthan Gazette No. 212, dated 23.3.1953.] on the date of the issue of a notification under section 3 in respect of that area; shall be stayed during the prescribed period.
