235. Successive suits or applications for recovery of rent - (1) Where a landlord has instituted a suit against a tenant or applied for a certificate under Section 240 against a 'Mundari khunt-kattidari' for the recovery of any rent of his tenancy, the landlord shall not institute another suit or apply for another such certificate against him for the recovery of any rent of that tenancy until after six months from the date of the institution or making of the previous suit or application.
(2)Nothing in sub-section (1) shall prohibit a fresh suit for rent when a former suit has been withdrawn with leave to sue again or when a claim has been rejected under Section 154, or when a case has been struck off under Section 155 or Section 169.
