Section 6 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
6. Instalment decrees.-
Where any decree referred to in sub-section (1) of Section 5' is payable by instalments and any instalment payable thereunder fall due within the prescribed period then, not withstanding anything contained in such decree-(i)failure to pay such instalment on the due date shall not be deemed to be a default;(ii)no instalment shall be deemed to have fallen due during the prescribed period;(iii)the unpaid instalments shall be payable after the expiry of the prescribed period on the same dates and with the same intervals as are provided in the decree; and(vi)the decree shall be deemed to have been amended accordingly.
