Section 6(3) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(3)In computing the aforesaid period of twelve years, the period during which proceedings were stayed under the Madhya Pradesh Temporary Postponement of Execution of Decrees Act, 1956 (M. P. Act V of 1956), shall, notwithstanding the expiry of that Act by efflux of time, also be excluded as if that Act had not expired.
