Section 5(2) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
(2)Where proceedings in execution of any decree have been stayed under sub-section (1) all attachments of growing crops, agricultural produce, live-stock and other movable property of a perishable nature made in execution of such decree and subsisting on the date on which the stay order is passed, shall be deemed to be withdrawn.
