Section 4 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
4. Stay of proceedings in the case of certain decrees.
(1)All proceedings in execution of any decree for money, or proceedings for making final any preliminary' decree for foreclosure or sale, or proceedings in execution of any final decree for sale, passed by a Civil Court on the basis of a liability incurred before the date specified in the notification in which a judgment debtor or defendant, as the case may be, is on such date an agriculturist shall be stayed against such judgment-debtor or defendant, on an application made by him in this behalf during the period the said notification remains in force.,(2)All attachments of growing crops, agricultural produce, livestock and other movable property of a perishable nature made in execution of decrees for money the execution of which has been stayed under sub-section (1) and existing on the date on which the stay order is passed shall be withdrawn.(3)Any judgment-debtor or defendant who is an agriculturist, may, notwithstanding that no proceedings of the nature referred to in sub-section (1) are pending against him, make an application for stay under that sub-section.(4)Every stay order passed by the Court under this section shall relate back to the date of the application for stay filed by the judgment-debtor or defendant, as the case may be, and the proceedings shall for all purposes of this Act be deemed to have been stayed with effect from such date.
