Section 10 in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
10. Stay of suits, applications or proceedings.--
Notwithstanding anything contained in any law for the time being in force, all suits, applications or proceedings of the categroy specified in the Schedule pending on the date of the commencement of this Act or which may hereafter be instituted, presented or commenced shall be and remain stayed for so long as this Act remains in force:[Provided that the State Government may, at any lime, by notification in the official Gazette declare that any such categories of suits, applications, proceedings or any particular class thereof and in such local area as the State Government may specify, stayed as aforesaid shall cease to remain stayed:Provided further that the State Government may likewise cancel the notification issued under the next preceding proviso and thereupon such suit, applications or proceedings shall again remain stayed.] [Substituted by Section 4 of U.P. Act XXIII of 1951]
