Section 5 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
5. Stay of certain proceedings.-
(1)All proceedings in execution of any decree for money, all proceedings for making final any preliminary decree for foreclosure or sale in enforcement of a mortgage and all proceedings in execution of any final decree for foreclosure or sale in enforcement of a mortgage passed by any Court on the basis of any liability incurred before the issue of a notification under Section 3 in respect of that area, in which the judgment debtor or one of the judgment debtors in an agriculturist, shall be stayed for the prescribed period.(2)Where proceedings in execution of any decree have been stayed under sub-section (1) all attachments of growing crops, agricultural produce, live-stock and other movable property of a perishable nature made in execution of such decree and subsisting on the date on which the stay order is passed, shall be deemed to be withdrawn.(3)All proceedings under the Insolvency Act for the time being in force in Madhya Bharat against an agriculturist pending in any Court on the date of issue of notification under Section 3 shall be stayed for the prescribed period.(4)All suits for money and for foreclosure or sale in enforcement of mortgage against an agriculturist, and all appeals from decrees or orders passed in such suits, pending in any Court on the date of the issue of a notification under Section 3 in respect of that area, shall be stayed for the prescribed period.
