Section 11A in The Punjab Debtors' Protection Act, 1936
11A. [ Notwithstanding anything contained in the Code of Civil Procedure, 1908, no decree for the payment of money shall be executed by the sale without attachment, or by the appointment of a receiver of land or the produce of land or an interest in land, which under any law for the time being in force, is exempt from attachment or sale] [Inserted by Punjab Act 9 of 1938, section 2.].
[11B. Power to direct payment of decretal amount by instalment - The Court may, at any time on the application of a judgment-debtor after notice to the decree-holder, direct that the amount of any decree passed against him, whether before or after the commencement of the Punjab Money Lending and Debtor's Protection Laws (Extension and Amendment) Act, 1960, in respect of a loan shall be paid in such number of instalments and subject to such conditions, on the dates fixed by it, having regard to the circumstances of the judgment-debtor and the amount of the decree, as it considers fit. During the pendency of an enquiry under this section, the court may, subject to such conditions, as it may impose, order the stay of execution of the decree. Such order shall be deemed to have been passed under section 47 of the Code of Civil Procedure, 1908.] [Inserted by Punjab Act 44 of 1960, section 32(2) and Schedule.]
