Section 21(2) in The Assam Debt Conciliation Act, 1936
(2)If the debt referred to in sub-section (1) is not recorded in the agreement registered, a decree, if subsequently passed therefor, or a previous decree for that debt execution whereof is suspended, shall not be executed until all amounts recorded as payable under such agreement have been paid or such agreement has ceased to subsist:Provided that the provision in this sub-section shall not apply to the execution of a rent decree.
