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Bhopal State - Section

Section 8 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

8.

Every suit or proceeding, whether pending in the Court of first instance or in appeal or revision stayed under Rule 7, shall be abated by the Court or the authority before which it may be pending, after giving notice to the parties and giving them an opportunity to be heard.