Section 5(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Except as provided in sub-rule (2) every suit or proceeding stayed under clause (iv) of Rule 4 shall, whether pending in appeal reference or revision, be continued and decided in accordance with the provisions of the U.P. Tenancy Act, 1939 and the U.P. Land Revenue Act, 1901 as may be applicable.
