16. Disposal of suits and proceedings stayed under Sections 20 and 21.
(1)Every suit or proceeding whether pending in the court first instance or in appeal or revision stayed under Sections 20 and 21 shall together with the appeal or revision, if any, be abated by the court or the authority before which it may be pending after notice to the parties and giving them an opportunity to be heard.(2)The abatement of any suit or proceeding 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 suit or proceeding.
