Section 11 in Gujarat Rural Debtors' Relief Act, 1976
11. Bar of civil suits and proceedings in courts.- (1) No Civil or Revenue Court shall entertain-
(a)any suit, appeal, or application for revision-(i)to recover any debt to which the provisions of this Act apply;(ii)to question the validity of any procedure or the legality of any order made by a debt settlement officer under section 8 or an Appellate Officer under the Act;(b)any application to execute a decree passed by a Civil Court against a debtor.(2)Any suit, appeal, application for revision against a decree or application to execute a decree pending before any such Court on the appointed day shall abate:Provided that if any such suit, appeal or application is pending jointly against such debtor and any other person who is not a debtor, nothing in sub-section (2) shall affect the continuance of such suit or revision application in so far as it relates to such other person.(3)On the appointed day, every debtor undergoing detention in a civil prison in execution of any decree passed by a Civil Court in respect of his debt, shall be released.
