Section 20(2) in Punjab Relief of Indebtedness Act, 1934
(2)Power of Court to disallow costs or interest. - Where any creditor sues or takes out execution proceedings] in a civil Court for the recovery of a debt in respect of which a certificate has been granted under sub-section (1), the Court notwithstanding the provisions of any law for the time being in force, shall not allow the plaintiff any costs in such suit or proceedings, or any interest on the debt after the date of certificate under sub-section (1).
