Section 5(7) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(7)(i)Where a suit or proceeding abates under this rule, no fresh suit or proceeding shall be brought on the same cause of action.(ii)The State Government or the party effected may apply for an order to set aside the abatement; and if it is proved that it was prevented by any sufficient cause from continuing the suit or the proceeding, the court shall set aside the abatement upon such terms as to costs or otherwise as it thinks fit.(iii)The provision of Section 6 of the Indian Limitation Act, 1877, shall apply to applications under clause (ii).
