(3)Where, in the course of settling fair rents under Section 101, the Revenue Officer finds that by reason of a suit involving the decision of any of the issues mentioned in sub-Section (1) having been instituted in a Civil Court before the final publication of the record-of-rights, or before a Revenue Officer under Section 103, he is unable to settle a fair rent until such issue is decided, the Revenue Officer shall stay the proceeding for the settlement of a fair rent pending a final decision on the issue.And, after the issue has been finally decided he shall settle a fair rent as if the record-of-rights had been framed in accordance with such decision.
