Section 9 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
9.
(1)The abatement of any suit or proceeding under Rule 8 shall not debar 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 a suit or proceeding.(2)Where any suit or proceeding has been stayed under Rule 7 or is abated under Rule 9, the period between the institution of such suit and its stay or abatement, as the case may be, shall be excluded in committing the period of limitation fixed for the institution of such suit or proceeding under the law applicable thereto.
