(1)Where any debt, other than a decree-debt, is due by any person claiming to be entitled to the benefits of the Act in respect of such debt, the debtor or the creditor, may apply to the Court for a declaration as to the amount of the debt due by the debtor to the creditor:Provided that no such application shall be presented or be maintainable if any suit for the recovery of the debt is pending.(2)The provisions of sub-rule (1) shall also apply to any person claiming that his debt has been discharged by virtue of the provisions of the Act.
