Section 9(3) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(3)While construing the provisions of Part II in their application so far as may be for the purposes of this section-(a)the period to be excluded under section 6 shall be the period between the date of the application made under sub-section (1) and the date when this Part ceases to apply to the area of the date of rejection of the application by the Court whichever is earlier;(b)the restrictions on transfer imposed by section 7 shall be deemed to apply only to an agriculturist who has made an application under sub-section (1) and to have effect on and from the date on which the application is presented to the Court and until the date when this Part ceases to apply to the area or the date of rejection of the application by the Court, whichever is earlier.
