Section 5(e) in The Orissa Estates Abolition Act, 1951
(e)No suit shall lie in any Civil Court of any money due from such Intermediary the payment of which is secured by a mortgage of or is a charge on such estate and all suits, executions and other proceedings in respect of the mortgage or charge which may be pending on the date of vesting shall be [dropped] [Inserted vide Orissa Act No. 23 of 1957.] :
