Section 22 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
22. Bar of suits and other legal proceedings.
- No suit or other legal proceedings shall be instituted against the State Government or the Collector in respect of anything done in dealing with any instalments paid by a debtor under Section 15, but nothing in this section shall prevent any creditor entitled to recover such instalment from recovering the same from any person to whom it might have been paid by the Collector.
