Section 21(a) in The Punjab Relief of Indebtedness Act, 1934
(a)any suit [appeal or application for revision] [Inserted by Punjab Act 12 of 1940, section 9(b)(i).] -(i)to question the validity of any procedure or the legality of any [order or agreement made or certificate issued] [Substituted for words 'agreement made' by Punjab Act, 12 of 1940, section 9(b)(ii).] under this Act, or(ii)to recover any debt recorded as wholly or partly payable under an agreement made in accordance with section 17 from any person who, as a debtor, was party to such agreement, or(iii)to recover any debt which has been deemed to have been duly discharged under;
