Section 6(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(1)Every suit or proceeding, referred to in clauses (i) to (iv) of Rules 5 and stayed under that rule shall, together with appeal or revision, if any, be abated by the court or the authority before which or whom it may be pending, after notice to parties and giving them an opportunity of being heard.
