Section 14 in Gujarat Rural Debtors' Relief Act, 1976
14. Prohibition against disposal of pledged property.- (1) No creditor shall, after the appointed day, damage, destroy or tamper with any property pledged or mortgaged with him by a debtor or any document connected therewith, or part with, or deal with, the same except as provided in sub-section (2).
(2)Where a certificate of discharge of any debt is granted to a debtor or an order reducing his debt is made under section 8, every property pledged or mortgaged by such debtor as a security for such debt shall stand released in favour of such debtor and the creditor shall forthwith return such property to the debtor.
