Section 3 in The M.P. Gramin Rin Vimukti Adhiniyam, 1982
3. Consequences to ensue on commencement of Act.
- Notwithstanding anything contained in any other law for the time being in force or in any contract or other instrument having a force of law and save as otherwise expressly provided in this Act, the following consequences shall, on the commencement of this Act, ensue, namely :-(a)every debt advanced before the 16th August, 1982 including the amount of interest, if any, and which is payable by-(i)a marginal farmer;(ii)a landless agricultural labourer;(iii)a rural artisan;(iv)a small farmer;to a creditor shall be deemed to be wholly discharged;(b)no Civil Court having jurisdiction shall entertain any suit or proceeding against a debtor specified in Clause (a) for the recovery of his debt;(c)all proceedings in execution of any decree for money or proceedings for making final any preliminary decree for foreclosure or sale or proceedings in execution of any final decree for sale against a debtor specified in Clause (a) for the recovery of his debt shall stand withdrawn and all property of the said debtor under attachment in any such proceedings shall forthwith be released;(d)every debtor specified in Clause (a) in detention in a civil prison in execution of any decree for money passed against him by a Civil Court in respect of a debt shall forthwith be released;(e)all suits and proceedings pending against a debtor specified in Clause (a) for the recovery of debt shall abate,(f)every property pledged by a debtor specified in Clause (a) shall stand released in favour of such debtor and a creditor shall be bound to return the same to the debtor forthwith;(g)every mortgage executed by a debtor specified in Clause (a) in favour of a creditor shall stand redeemed and the mortgaged property shall be released in favour of such debtor :Provided that, where a suit or proceeding is instituted jointly against the said debtor and any other person, nothing in this section shall apply to the maintainability of a suit or proceeding in so far as it relates to such other person only on the ground that he is being jointly proceeded against.Explanation. - Nothing in this section shall be construed to entitle the said debtor to the refund of any part of a debt already repaid by him or recovered from him before the commencement of this Act.
