Section 21 in The Assam Debt Conciliation Act, 1936
21. Suspension of pending application of suit.
(1)When an application has been made to a Board under Section 4, any suit or other proceedings then pending before a Civil Court or a Revenue Court in respect of any debt for a settlement of which application has been made shall be suspended until the disposal of the application.(2)If the debt referred to in sub-section (1) is not recorded in the agreement registered, a decree, if subsequently passed therefor, or a previous decree for that debt execution whereof is suspended, shall not be executed until all amounts recorded as payable under such agreement have been paid or such agreement has ceased to subsist:Provided that the provision in this sub-section shall not apply to the execution of a rent decree.
