Section 6(1) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
(1)Where a decree for payment of the decretal amount by instalments contains a clause that in default of one or more instalments the whole amount shall become due at once, then notwithstanding anything in such clause, non-payment of any instalment falling due during the period in which the proceedings in execution remain stayed under this Act, shall not be deemed to be a default for the purposes of that clause.
