Section 22 in The Tripura Agricultural Debtors Relief Act, 1975
22. Stay of pending suits or other proceedings and their disposal.
(1)If the Tribunal on receipt of the application under Section 6 or 8 finds that a suit or proceeding is pending before a Civil court in respect of such debts as enumerated in application under Section 6 or 8, it shall send intimation of such application to such Civil Court.(2)During the pendency of an application, appeal or revision before the Tribunal, District Collector or Revenue Commissioner, as the case may be, in relation to the settlement of any debt, any suit or proceedings before a Civil Court in respect of such debt, shall not be proceeded with until and unless the application, appeal or revision has disposed of.(3)After the final disposal of the application, appeal or revision, as the case may be, as referred to in sub-section (1), the Tribunal shall send a copy of the final order regarding the settlement of debt under this Act to the Civil Court before which the suit or proceeding in respect of such debt is pending and the Civil Court shall pass decree or order, as the case maybe, in terms of the order of settlement of the debt which shall form part of the decree or order, as the case may be.
