Section 23 in Rajasthan Public Demands Recovery Act, 1952
23. Suit not to operate as stay.
- No suit instituted under section 20 shall operate to stay further proceedings under and in execution of the certificate sought to be canceled or modified otherwise than in pursuance of an injunction issued by the Court in which the suit is instituted.[Part-V-A] [Inserted by Act No. 25 of 1956.] Appeal, Revision and Reviews
