Section 5(2) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(2)If on the appointed date any suit or proceeding of the nature specified in Clause (i) of Sub-Section (1) is pending before any Civil Court, it shall issue a direction to the plaintiff to submit the claim in respect of such debt before the Debt Relief Court having jurisdiction within such period not exceeding sixty days as may be specified in such direction.
