Section 6(6) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(6)The suit or insolvency petition in which proceeding may have been stayed under clause (ii) of sub-section (1) of section 5 shall abate(i)if no such application as is referred to in sub-section (4) is filed, or(ii)if such an application is admitted and notice of such admission has been received by the court concerned.
