Section 10 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
10. Act not applicable to executions in certain suits.
- Nothing in this Act shall apply to anything done in execution of a decree passed in a suit for a sum payable under a settlement or sub-settlement or payable by a thekedar or farmer of proprietary rights or for the share of proprietary profits between lambardars and co-sharers, or by a proprietor to recover from a Malik Makbuza the assessment on a Malik Makbuza plot payable through a proprietor under sub-section (3) of Section 84 of the repealed Central Provinces Land Revenue Act, 1917 (II of 1917).
