Section 20(4) in The Punjab Relief of Indebtedness Act, 1934
(4)[ Where after the date of an agreement made in accordance with section 17 or of certification any unsecured creditor applies for the execution of a decree in respect of which a certificate has been granted under sub-section (1), the said decree notwithstanding anything contained in the Code of Civil Procedure, 1908, shall not be executed until six months after the expiry of the period fixed in the agreement authenticated under sub-section (1) of section 17] [Inserted by Punjab Act 12 of 1940, section 8(c).].
