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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in The West Bengal Relief of Rural Indebtedness Act, 1975

(1)No civil or revenue Court shall entertain a suit, application or proceeding against a debtor in respect of any debt to which the provisions of this Act apply and any suit, application or proceeding pending before such Court after the coming into force of this Act shall abate.