Section 5(2) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(2)If any such suit or petition as is referred to in sub-section (1) shall have been pending(i)against a member of a Scheduled Caste or a Scheduled Tribe, at the Date of the applicability of this Act to such caste or tribes appointed under section 2A and(ii)In other case at the date of the commencement of this Act, an application for stay of proceedings under sub-section (1) may be made within six months of the date of such, applicability or such commencement, as the case may be.]
