Section 7 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
7.
With effect from the date a Jagir is resumed, the following classes of suits and proceedings shall be stayed :(1)All suits and proceedings whether of the first instance, appeal or revision, for ejectment from the land in any resumed Jagir, pending in any Court on the date of resumption except where the plaintiff-appellant or applicant, as the case may be, is himself an occupant;(2)all suits for partition of the resumed Jagir lands;(3)applications or proceedings for the allotment of land in any Jagir;(4)proceedings for auction or sale of occupants' holdings in Jagirs on account of arrears of land revenue;(5)all cases of execution of decrees relating to debts which are wholly or partially charged upon or decreed against a resumed Jagir or part thereof.
