- Notwithstanding anything contained in any law for the time being in force-(a)no civil or revenue court shall entertain a suit, application or proceeding against a small farmer in respect of any debt to which the provisions of this Chapter apply;(b)every such suit, application or proceeding pending before any such court on the date of commencement of this Act shall abate;(c)no decree of a civil court in relation to the debt to which the provisions of this Chapter apply shall be executed.
