- (1.) In Regular Second Appeal No. 366 of 1952 the point that arises for decision is whether the intimation, Exhibit D.1 issued by the Debt Conciliation Board on the 3rd of August, 1948, to the Collector under Section 25 of the Punjab Relief of Indebtedness Act was binding on the Collector.
(2.) In these proceedings it is admitted that the Collector did not stay execution proceedings in spite of the intimation, Exhibit D.4, and alienated the land in satisfaction of the decree.
(3.) Section 25(1) of the Punjab Relief Indebtedness Act, 1934, provides :- "25. (1) When an application has been made to a Board under Section 9, or Section 23 no civil Court shall entertain any new suit or other proceedings brought for the recovery of any debt covered by such application and any suit or other proceedings 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.";