Section 25 in The Punjab Relief of Indebtedness Act, 1934
25. Bar to new suits and applications and suspension of pending suits and applications.
- [or section 23] [Section 25 renumbered as sub-section (1) of section 25 by Punjab Act 12 of 1940, section 12.>(1) When an application has been made to a board under section 9, <span class=amd1><a title =] no civil court shall entertain any new suit or other proceeding brought for the recovery of any debt [covered by such application] [Substituted for the words 'for the settlement of which application has been made to the Board' by Punjab Act 12 of 1940, section 12(a)(ii).] and any suit or other proceeding pending before a civil court in respect of any such debt shall be suspended until the board has dismissed the application or an agreement has been made under section 17.(2)[ When any execution proceeding pending before a civil court is suspended under sub-section (1), and any animal has been attached and made over to suparddar in connection with such proceeding, the judgment-debtor shall be entitled to the return of such animal but shall not be competent to sell or in any way part with the ownership of any animal so attached during the suspension of such proceeding and if the judgment-debtor has been committed to a civil prison in connection with such proceedings he shall be released forthwith.] [Added by Punjab Act 12 of 1940, section 12(d).]
