Section 7 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
7. Consequences which shall ensue on coming into force of the Act.
(1)As from the appointed date, the following consequences shall ensue, namely:(i)No Civil Court having jurisdiction shall entertain any suit or proceeding against a debtor for the recovery of his debt;(ii)All proceedings in execution of any decree for money or proceeding for making final any preliminary decree for foreclosure or sale or proceedings in execution of any final decree for sale against a debtor for the recovery of his debt shall stand withdrawn and all property of a debtor under attachment in any such proceeding shall forthwith be released;(iii)Every debtor in detention in a civil prison in execution of any decree for money passed against him by a Civil Court in respect of a debt shall forthwith be released.(2)If, on the appointed date any suit or proceeding of the nature specified in sub-section (1) is pending before any such Civil Court, the Civil Court shall issue a direction to the plaintiff to submit the claim in respect of such debt before the Debt Relief Court having jurisdiction over the area within a period not exceeding sixty days as may be specified in such direction.(3)If the plaintiff fails to comply with the direction of the Court under sub-section (2) within the period specified by it, the suit or proceeding, as the case may be, shall stand dismissed and every claim contained therein shall be deemed for all purposes and all occasions, to have been discharged as against the debtor :Provided that if the plaintiff files a statement of claim within a further period of thirty days from the date of the expiry of the period specified in the direction issued under sub-section (2) and satisfies the Court that he was for good and sufficient cause unable to submit the same within the period specified in the order, the Court may, on such terms and conditions as it may deem fit revive the claim.
