Section 7 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
7.
Where any suit or proceeding has been stayed under Rule 4 or has abated under Rule 5, the period between the institution of such suit and its stay or abatement, as the case may be, shall be excluded in computing the period of limitation fixed for the institution of such suit or proceeding under the law applicable thereto.
