Section 52 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
52.
If any suit or proceeding is pending before any Court or other authority, which directly or indirectly affects or is likely to affect the right of any person to receive the whole or part of the compensation payable under Section 9, and the Jagir Commissioner is required by that Court or Authority to place the amount of compensation at its disposal, the payment of instalments of compensation shall be withheld and the amount shall be deposited in the headquarters treasury as a deposit, to be disposed of in accordance with the orders of such Court or Authority.
