Section 24 in The Jammu and Kashmir Debtors, Relief Act 1976
24. Settlement to be void.
- Any settlement of debt due from a debtor to any creditor arrived at after the establishment of a Board under section 3 for the local area in which he resides or holds land, shall be void and shall not be recognised by any Board or Civil Court either as an acknowledgement or otherwise unless it is certified by the Board under section 13.
