Section 25(2) in The Punjab Relief of Indebtedness Act, 1934
(2)[ When any execution proceeding pending before a civil court is suspended under sub-section (1), and any animal has been attached and made over to suparddar in connection with such proceeding, the judgment-debtor shall be entitled to the return of such animal but shall not be competent to sell or in any way part with the ownership of any animal so attached during the suspension of such proceeding and if the judgment-debtor has been committed to a civil prison in connection with such proceedings he shall be released forthwith.] [Added by Punjab Act 12 of 1940, section 12(d).]
