Section 20 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
20. Stay of proceedings.
(1)Upon receipt of an application under Section 19 if the Claims Officer finds that any suit or proceeding is pending against the proprietor for the recovery of any amount in respect of a secured debt or claim he shall, issue a notice to the Court concerned and thereupon such suit or proceeding shall be stayed.(2)Where the Claims Officer finds that the properties vesting in the State under Section 3 of a debtor extend over areas within the jurisdiction of more than one Claims Officer he shall refer the case of such debtor to the Settlement Commissioner for orders as to the Claims Officer shall deal with the case of such debtor.(3)On receipt of such reference, the Settlement Commissioner may, after hearing the debtor, if necessary, pass an order specifying the Claims Officer who shall deal with the case and send a copy of his order to all Claims Officers concerned directing them to forward all papers of the case of the debtor to the Claims Officer specified by him.
