Section 9(1) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(1)In any area where, on account of any of the calamities referred to in sub-section (3) of section 1, the State Government [or an officer authorized by the State Government in this behalf] [These words were substituted by Gujarat 28 of 1962, section 4.] has ordered suspension or remission of land revenue, the provisions of Part II shall, subject to the provisions of sub-section (3), also apply, so far as may be, in respect of a judgement-debtor, a defendant, or a person, as the case may be, who is an agriculturist in that area, provided during the period this Part remains in force in that area, he makes an application to a Civil Court of competent jurisdiction in this behalf seeking stay of execution of decrees or postponement of institution of suits in the manner and to the extent provided by Part II, and the Court, on being satisfied that it would be in the interest of the agriculturist to grant the relief prayed for, passes an order accordingly.
