Section 18(3) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(3)Notwithstanding anything contained in Section 17, the Registrar may, if he thinks fits, suspend proceedings in regard to any disputes if the question at issue between a co-operative society and a bank is one involving complicated question 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 provided in sub-section (1).
