Section 5(4) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(4)All suits for money and for foreclosure or sale in enforcement of a mortgage against a scheduled debtor in respect of a debt, and all appeals from decrees or orders passed in such suits, pending in any civil court on the date of commencement of the Ordinance mentioned in sub-section (3) shall be stayed during the prescribed period.
