Section 21 in Punjab Relief of Indebtedness Act, 1934
21. Bar of civil suits.
- Save as otherwise provided in this Act, no civil court shall entertain-(a)any suit appeal or application for revision-(i)to question the validity of any procedure or the legality of any order or agreement made or certificate issued under this Act, or(ii)to recover any debt recorded as wholly or partly payable under an agreement made in accordance with Section 17 from any person who, as a debtor, was partly to such agreement, or(iii)to recovery any debt which has been deemed to have been duly discharged under the provisions of this Act.(b)any application to execute a decree the execution of which is suspended under sub-section (3) or (4) of Section 20.(c)4ny suit for a declaration or any suit or application for injunction, affecting any proceedings under this Act before a board.
