Section 23 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
23. Bar of jurisdiction of Courts in certain matters.
- Subject to the provisions of Section 19, the jurisdiction of Civil Courts and the Courts exercising jurisdiction under the Provincial Insolvency Act, 1920 (5 of 1920) shall be barred in respect of -(a)any matter pending before a Debt Relief Court;(b)the claim for any debt which has been discharged or deemed to have been discharged under this Regulation;(c)the recovery of any debt, which forms the subject-matter of any scheme prepared under Sub-section (1) of Section 14 or of any order of the Debt Relief Court made under Sub-section (2) of the said section:Provided that nothing herein contained shall prevent a Court which has stayed proceedings under the provisions of this Regulation from resuming them and passing such orders in regard to them as are not inconsistent with this Regulation.
