Section 9 in The West Bengal Relief of Rural Indebtedness Act, 1975
9. Bar to suits and proceedings and execution of decrees in civil or revenue Courts.
(1)No civil or revenue Court shall entertain a suit, application or proceeding against a debtor in respect of any debt to which the provisions of this Act apply and any suit, application or proceeding pending before such Court after the coming into force of this Act shall abate.(2)Notwithstanding anything contained in any law for the time being in force, no decree of a civil Court or certificate under the Bengal Public Demands Recovery Act, 1913, in relation to a debt to which the provisions of this Act apply, shall be executed.
