Section 15(3) in The Assam Debt Conciliation Act, 1936
(3)Where after the registration of an agreement under sub-section (2) of Section 12 any creditor sues for the recovery of a debt in respect of which no settlement has been made though it was included in the application under Section 6 or in the statement of debts under Section 8 or any creditor sues for the recovery of a debt incurred after the date of such registration, any decree passed in such suit shall, notwithstanding anything contained in the Code of Civil Procedure 1908, not be executed until all amount recorded as payable under such agreement has been paid or such agreement has ceased to subsist:Provided that the provision in this sub-section shall not apply to the execution of a rent decree.
