Section 4 in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
4. Instalment decrees.
- Where any decree referred to in sub-section (1) of section 3 is payable by instalments and any instalment payable thereunder falls due while this Part remains in force in any area, then notwithstanding anything contained in such decree, failure to pay such instalment on the due date shall not be deemed to be a default and every such instalment shall be deemed to fall due on the expiration of one month from the withdrawal of this Part under sub-section (4) of section 1 from that area.
