Section 14 in The Criminal Law (Amendment) Ordinance, 1944
14. Bar to other proceedings
.Save as provided in section 11 and notwithstanding anything contained in any other law,(a)no suit or other legal proceeding shall be maintainable in any Court(i)in respect of any property ordered to be forfeited under section 13 or which has been taken in recovery of fine in pursuance of an order under that section, or(ii)while any other property is attached under the Ordinance, in respect of such other property by any person upon whom a notice has been served under section 4 or section 6 or who has made an objection under sub-section (4) of section 4; and(b)no Court shall, in any legal proceedings or otherwise, pass any decree or order, other than a final decree in a suit by a person not being a person referred to in clause (a), which shall have the effect of nullifying or affecting in any way any subsisting order of attachment of property under this Ordinance, or the right of the District Judge to hold security in lieu of any such order of attachment.
