Section 21 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
21. Bar against jurisdiction of courts in certain matter.
(1) Subject to the provisions of sections 17 to 19, the jurisdiction of the Civil Courts and the insolvency courts 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 section 8:(c)the recovery of any debt, the recovery of which is included in any scheme under sub-section (1) of section (11) for the time being in force and any order of a Debt Relief Court under sub-section (2) & (3) of that section or under section 20, and(d)any order of a Collector under section 13.(2)Nothing herein contained shall prevent a court which has stayed proceedings under the provisions of this Act from resuming them and passing such orders in regard to them as are not inconsistent with this Act.
