Section 7 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
7.
With effect from the date of vesting of an estate, the following classes of suits, applications and proceedings shall be stayed:-(i)All suits and proceedings whether of the first instance, appeal or confirmation or revision for ejectment from the land in any acquired estate pending in any court on the date of vesting except where the plaintiff, appellant or applicant, as the case may be, is himself a tenant or a sub-tenant.(ii)Applications for demarcation of Niji-Jot.(iii)Applications or proceedings for the allotment of land in any estate.(iv)Applications or proceedings for the acquisition of land by the Intermediary under Section 37 of the Ajmer Tenancy and Land Records Act, XL11 of 1950.(v)Applications for acquisition of proprietary rights by tenants under Section 40 of the Ajmer Tenancy and Land Records Act, XLII of 1950.(vi)Applications for declaration of rights under Section 43 of the Ajmer Tenancy and Land Records Act, XLII of 1950.(vii)Proceedings for auction or sale of any holding in the estate on account of arrears of land revenue or rent.(viii)Proceedings under Section 104 of the Ajmer Tenancy and Land Records Act, 1950 (XLII of 1950) started on the application of an intermediary.(ix)All cases of execution of decree relating to debts which are wholly or partially charged upon or decreed against an acquired estate or part thereof.
