93. Stay of certain proceedings before Deputy Commissioner or Civil Court when record-of-rights finally published - (1) When a record-of-rights in respect of any land has been prepared under this Chapter, and finally published, no application or suit affecting any such land or any tenant thereof shall, within six months from the date of the certificate of final publication of such record-of-rights, be made or instituted before the Deputy Commissioner or in any Civil Court for the decision of any of the following issues, namely -
(a)whether the relation of landlord and tenants exists;(b)whether the land is part of a particular estate or tenancy;(c)whether there is any special condition or incident of the tenancy; or(d)whether any easement attaches to the land.(2)If before the final publication of the record-of-rights in such area, a suit involving the decision of any of the issues mentioned in sub-section (1) has been instituted before the Deputy Commissioner or in a Civil Court, the Revenue Officer shall not entertain any suit under Section 87 involving the decision of the same issue.(3)Where the making of an application or the institution of a suit has been delayed by sub-section (1), the period of six months therein mentioned shall be excluded in computing the period of limitation provided for such suit or application.
