25. Suits instituted after four months not to affect or stay proceedings for partition.
- No suit instituted in a Civil Court, after the lapse of four months after the Collector has -(a)made a direction under clause (a) or clause (b) of section 23, or(b)recorded a proceeding under section 29.by any person claiming any right or title in or to a parent estate, shall avail to affect or stay the progress of any proceedings which may have been taken under this Act for the partition of the estate.
