Section 3 in The West Bengal Rural Indebtedness Relief Act, 1975
3. Stay of suits, etc.
(1)Notwithstanding anything contained in any other law for the time being in force or in any contract, custom or usage to the contrary, with effect from the date of commencement of this Act, -(i)no Civil Court shall entertain any suit, application or proceeding against a debtor in respect of any debt incurred by him ;(ii)any suit, application or proceeding in relation to recovery of a debt pending before a Civil Court be stayed; and(iii)no decree of a Civil Court in relation to the recovery of a debt which was passed before the commencement of this Act shall be executed,for a period of two years.(2)The State Government may, by notification in the Official Gazette, extend the period referred to in sub-section (1) from time to time but such extension shall not exceed a period of one year at a time.
