(8)No landlord shall, during the pendency of any proceeding under this section, institute a suit 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 43 of the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O Act 4 of 1914), no tenant shall, after the signing of any certificate against him under sub-section (5) of this Section, institute a suit before, or make an application to the Deputy Commissioner 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.
