Section 26 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
26. Bar against jurisdiction of Courts in certain matter.
(1)Subject to the provisions of Section 21 the jurisdiction of the Civil Courts and the Courts having jurisdiction under the Provincial Insolvency Act, 1920 (V of 1920), shall be barred in respect of-(a)any matter pending before the Debt Relief Court;(b)the claim for any debt which has been discharged or deemed to have been discharged under this Act;(c)any debt the recovery of which is included in any scheme under sub-section (1) of Section 15 for the time being in force and any order of the Debt Relief Court under sub-section (2) and (4) of that section and under Section 23; and(d)any order of the Collector under Section 18.(2)Nothing hereinbefore contained shall prevent a Court which has stayed proceedings under the provisions of this Act from resuming them and passing such orders in regard to them as are not inconsistent with this Act.
