Section 60 in The Hyderabad Agricultural Debtors Relief Act, 1956
60. Bar of civil suits or proceedings.
- Except as otherwise provided by this Act and notwithstanding anything contained in any other law, no Civil Court shall entertain or proceed with any suit or proceeding in respect of -(i)any matter pending before the Court under this Act, or(ii)the validity of any procedure or the legality of any award, order or decision of the Board established under section 3 of the repealed Act or of the Court, or(iii)the recovery of any debt made payable under such award.
