Section 33 in The Bengal Agricultural Debtors Act, 1936
33. Bar to suits and proceedings in civil and revenue courts. -
Except as provided in this Act, no Civil or Revenue Court shall entertain a suit, application or proceeding against the debtor in respect of-(a)any debt included in an application under section 8 [or section 37A] [Inserted by Bengal Act 2 of 1942.] or in a statement under sub-section (1) of section 13, proceedings in connection with which are pending before a Board [or an Appellate Officer or a District Judge or an Additional District Judge] [Words inserted by Bengal Act 8 of 1940.]; or(b)any debt for which any amount is payable under an award, except in accordance with the provisions of sub-section (5) of section 29.
