Section 25(2) in Punjab Relief of Indebtedness Act, 1934
(2)When any execution proceeding pending before a civil Court is suspended under sub-section (1), and any animal has been attached and made over to suparddar in connection with such proceeding, the judgement-debtor shall not be entitled to the return of such animal out shall not be competent to sell or in any way part with the ownership of any animal so attached during the suspension of such proceeding ; and if the judgement-debtor has been committed to a civil prison in connection with such proceedings he shall be released forthwith.
