Section 20 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
20. Appearance of party before Board by agent but not by legal practitioner. - In any proceedings before a Board any party may be permitted to appear an agent authorised in writing, but not by a legal practitioner.
[21. Suspension of pending application or suit. - When an application has been made to a Board under Section 4 any suit or other proceedings then pending before a Civil Court in respect of any debt for the settlement of which application has been made shall be suspended until the Board has disposed of the application :Provided that no decree, whether passed before the date of such application or passed in the suit after revival, for the recovery of an unsecured debt in respect of which a certificate has been granted under sub-section (1) of Section 15, shall be executed until all amounts recorded as payable under an agreement registered under sub-section (2) of Section 12 have been paid or such agreement has ceased to subsist.]
