Section 5(2) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(2)The abatement of any suit or proceeding under sub-rule (1) shall not bear any person from establishing his right, in a court of competent jurisdiction in accordance with the law for the time being in force, in respect of any matter in issue in such suit or proceeding, or be construed as depriving any party to the suit or proceeding from any right which may have accrued in its favour in the land, the subject-matter of the suit or proceeding under the Act.
