- At the expiration of the said four months the Collector shall resume the proceedings, unless the person who has made the objection, or some other person,-(a)has obtained an order from a Civil Court directing that such proceedings be stayed, or(b)shows that a suit has been instituted before a Civil Court to try some question of such a nature as to lead the Collector to think the proceedings ought to be stayed until the question has been finally decided or until the proceedings in such Court in respect thereof shall have terminated.
