Section 19 in Tamil Nadu Debt Conciliation Act, 1936
19. Bar of civil suits.
- No Civil Court shall entertain-(a)any suit in respect of-(1)any matter pending before a board, or(2)the validity of any procedure or the legality of any agreement made under this Act, or(3)the recovery of any debt recorded as wholly or partly payable under an agreement registered under sub-section (2) of section 14 from any person who, as a debtor, was party to such agreement, or(4)the recovery of any debt which has been deemed to have been duly discharged under [clause (b) of] [Inserted by section 4 of the Tamil Nadu Debt Conciliation (Amendment) Act, 1943 (Tamil Nadu Act IX of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948)] sub-section (2) of section 10, except a debt which is revived under sub-section (3) of that section; or(b)any application to execute a decree, the execution of which is suspended under sub-section (3) of section 18.
