Section 21 in The Punjab Relief of Indebtedness Act, 1934
21. Bar of civil suits.
- [Save as otherwise provided in this Act, no civil court shall entertain] [Inserted by Punjab Act 12 of 1940, section 9(a).] -(a)any suit [appeal or application for revision] [Inserted by Punjab Act 12 of 1940, section 9(b)(i).] -(i)to question the validity of any procedure or the legality of any [order or agreement made or certificate issued] [Substituted for words 'agreement made' by Punjab Act, 12 of 1940, section 9(b)(ii).] under this Act, or(ii)to recover any debt recorded as wholly or partly payable under an agreement made in accordance with section 17 from any person who, as a debtor, was party to such agreement, or(iii)to recover any debt which has been deemed to have been duly discharged under;(b)any application to execute a decree, the execution of which is suspended under [sub-section (3) or (4)] [Substituted for 'sub-section (3)' by Punjab Act 12 of 1940, section 9(c).] of section 20;(c)[ any suit for a declaration, or any suit or application for injunction, affecting any proceedings under this Act before a board.] [Substituted for words 'sub-section (2) of section 13' by Punjab Act, 12 of 1940, section 9(b)(iii).]
