Section 5(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)When, during the period between the first day of July, 1952 and the eleventh day of April, 1953 any suit or proceeding to which sub-rule (3) was applicable has been abated by any court in pursuance of sub-rule (a)(i) of this act as it stood prior to its amendment by Notification No. 2016/I-A-463-1952, dated April 11, 1953, any party to the suit or proceeding may within ninety days of the date of the notification aforesaid apply to the court for setting aside the abatement and the court shall set aside the abatement and then the suit or proceeding shall commence from the stage it was abated.The provisions of Section 5 of the [Indian Limitation Act, 1908] [See now the Limitation Act, 1963.], shall apply to an application under this sub-rule
