Section 19 in The Haryana Relief of Agricultural Indebtedness Act, 1976
19. Bar of civil suits.
- 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 issued under this Act; or(ii)to recover any debt which has been deemed to have been duly discharged under the provisions of this Act;(b)any application to execute a decree passed by a civil Court against a debtor;(c)any suit for declaration or any suit or application for injunction affecting any proceedings under this Act before a debt settlement officer.
