91. Stay of certain proceedings before Deputy Commissioner or Civil Court when order made for preparation of record-of-rights - (1) When an order has been made under Section 87, or under any law in force before the commencement of this Act, directing the preparation of a record-of-rights, then notwithstanding anything contained in the foregoing Sections of this Chapter, no Deputy Commissioner or Civil Court shall, until six months after the final publication of the record-of-rights, entertain any suit or application (not being an application under the Code of Criminal Procedure, 1898 [(5 of 1898)]:
(a)in which there is an issue, either directly or indirectly the [existence, non-existence, nature or extent] in the area to which the record-of-rights applies, of any right referred to in clause (n) of Section 81, [or for the determination, assessment or alteration of the sum payable by any person in respect of such right]; or(b)for the alteration of the rent or the determination of the status of any tenant in such area :Provided that if any person considers himself aggrieved by any act of waste or damage committed by any other person in respect of any waste land or jungle-land during the period within which suits and applications are prohibited by this Section he may apply to the Deputy Commissioner, who may, after such inquiry as he thinks fit, by written order, prohibit the continuance of such waste or damage.(2)The period during which the institution of a suit or the making of an application has been delayed by sub-section (1) shall be excluded in computing the period of limitation provided for such suit or application.
