Section 21(a) in Punjab Relief of Indebtedness Act, 1934
(a)any suit appeal or application for revision-(i)to question the validity of any procedure or the legality of any order or agreement made or certificate issued under this Act, or(ii)to recover any debt recorded as wholly or partly payable under an agreement made in accordance with Section 17 from any person who, as a debtor, was partly to such agreement, or(iii)to recovery any debt which has been deemed to have been duly discharged under the provisions of this Act.
