Section 5(1) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(1)Every suit or proceeding, whether pending in the court of first instance or in appeal or in revision stayed under Rule 4 shall, together with appeal or revision, if any, be abated by the court or the authority before whom it may be pending after giving notice to parties and affording them opportunity of being heard.
