Section 5 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
5. Consequence which shall cause on coming into force of the Regulation.
(1)On and with effect from the appointed date the following consequences shall ensue, namely ;(i)no Civil Court 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 and all proceedings for making final any preliminary decree for foreclosure of sale of proceedings in execution of any final decree for sale against a debtor for the recovery of his debt shall stand withdrawn and all property of a debtor under attachment in any such proceedings shall forthwith be released; and(iii)every debtor in detention in a civil prison in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 Clause (i) of Sub-Section (1) is pending before any Civil Court, it shall issue a direction to the plaintiff to submit the claim in respect of such debt before the Debt Relief Court having jurisdiction within such 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 issued 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, to have been discharged as against the debtor :Provided that if the plaintiff files a statement of claim within thirty days after the expiry of the said period and satisfies the Court that he was for good and sufficient cause unable to submit the same within that period the Court may, on such terms and conditions as it may deem fit, revive the claim.
