Section 5 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
5. Section 43 (2) (e) Disposal of suits and proceedings stayed under.
(1)Every suit or proceeding, whether pending in the court of first instance or in appeal or in revision stayed under Rule 4 shall, together with appeal or revision, if any, be abated by the court or the authority before whom it may be pending after giving notice to parties and affording them opportunity of being heard.(2)The abatement of any suit or proceeding under sub-rule (1) shall not bear any person from establishing his right, in a court of competent jurisdiction in accordance with the law for the time being in force, in respect of any matter in issue in such suit or proceeding, or be construed as depriving any party to the suit or proceeding from any right which may have accrued in its favour in the land, the subject-matter of the suit or proceeding under the Act.(3)[* * *] [Deleted by Notification No. 1129/1-A-42 (4)-64, dated 20th March, 1965.]
