Section 25 in Punjab Relief of Indebtedness Act, 1934
25. Bar to new suits and application and suspension of pending suits and applications.
(1)When an application has been made to a board under Section 9 or Section 23, no civil Court shall certain any new suit or other proceeding brought for the recovery of any debt covered by such application and any suit or other proceeding pending before a civil court in respect of any such debt shall be suspended until the board has dismissed the application or an agreement has been made under Section 17.(2)When any execution proceeding pending before a civil Court is suspended under sub-section (1), and any animal has been attached and made over to suparddar in connection with such proceeding, the judgement-debtor shall not be entitled to the return of such animal out shall not be competent to sell or in any way part with the ownership of any animal so attached during the suspension of such proceeding ; and if the judgement-debtor has been committed to a civil prison in connection with such proceedings he shall be released forthwith.
