32. Bar of suits for eviction, etc., pending application for determination of fair rent.
- During the pendency of an application for determination of fair rent before a Land Tribunal, no court shall enter-tain any suit for eviction of the applicant from the land to which the application relates, or pass any order of injunction prohibiting him from entering the [land] [Substituted by Act No. 35 of 1969.] or pass any order staying the proceedings before the Land Tribunal.
