Section 3 in Gujarat Rural Debtors (Temporary Relief) Act, 1976
3. Stay of suits and proceedings against debtors.- (1) Notwithstanding anything contained in any other law for the time being in force or in any contract, custom or usage to the contrary, during the specified period.-
(a)no civil court shall entertain any suit, application or proceeding against a debtor in respect of any debt;(b)any suit, application or proceeding in relation to recovery of a debt pending before a civil court against a debtor shall be stayed;(c)no decree of a civil court in relation to the recovery of a debt passed before the appointed day against a debtor shall be executed;(d)no proceeding formating final any preliminary decree for foreclosure or sale passed by a civil court in relation to the recovery of a debt before the appointed day against a debtor, shall be entertained or proceeded with, by a civil court;(e)all proceedings under the Provincial Insolvency Act, 1920 against a debtor, whether on an application of a debtor or creditor, pending on the appointed day shall be stayed.(2)All growing crops, agricultural produce, livestock and other movable properly of a perishable nature attached in execution of any decree, the execution of which has been stayed under sub-section (1), shall be deemed to have been released from attachment.
