Section 11 in Kerala Farmers' Debt Relief Commission Act, 2006
11. Bar of suits, applications and other proceedings.
- No suit for recovery of debt shall be instituted, or application for execution of a decree in respect of a debt shall be made against a farmer described in clause (b) of subsection (1) of section 5 and no appeal, revision petition or application for review against any decree or order in any such suit or application shall be presented o made against such a farmer in any Civil Court, or Tribunal or other authority, and such suits, applications, appeals and petitions instituted or made against such a farmer before the date of declaration of a district or part thereof as a distress affected area and pending on such date shall stand stayed for such period as the Commission may recommend in that behalf.
