Section 5 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
5. Release of persons in detention in civil prison.
(1)On the date specified in the notification under Section 3 every agriculturist in detention in a civil prison in execution of any decree for money passed against him by a Civil Court shall be released.(2)No agriculturist shall in any case be liable to arrest or detention in a civil prison in execution of any such decree as is referred to in sub-section (1) during the period the notification remains in force.
