Section 4(2) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(2)On an application made by the defendant or the respondent or by all the defendants or all the respondents, as the case may be, the stay of all further proceedings in suit or application, effected by sub-section (1) shall be dissolved and the suit or application shall be proceeded with from the stage which had been reached when further proceedings in the suit or the application were stayed.
