Section 21(3) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(3)Notwithstanding anything contained in section 20, the Registrar may, if he thinks fit, suspend proceedings in regard to any dispute if the question at issue between a Co-operative Society and a bank is one involving complicated questions of law and fact, until the question has been tried by a regular suit instituted by one of the parties to the dispute, if any such suit is not instituted within two months from the Registrar's order suspending proceedings, the Registrar shall take action as is provided in subsection (1).
