Section 25(1) in Punjab Relief of Indebtedness Act, 1934
(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.
