(1)When an application has been made under section 168, no [suit, application or proceeding] [Substituted for the words 'suit or proceedings ' by section 99 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall be commenced or continued in any Civil or Revenue Court under sections 30,38 and 40 until after the final publication of the record-of-right0 'under sub-section (3) of section 170.
