Section 3(4) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(4)All proceedings under the Provincial Insolvency Act, 1920 (V of 1920) against an agriculturist in any area to which sub-section (1) applies whether on the application of the debtor or creditor, pending on the commencement of this Part in that area, shall be stayed during the period this Part remains in force in that area.
