Section 22(1) in The Bhopal Debt Redemption Act, 1955
(1)Notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908), no order shall be made for the execution of decree to which this Act applies against the agricultural produce of a judgement-debtor after the expiration of six years in the case of such decrees passed before the commencement of this Act, from the date of such commencement, and in the case of such decrees passed after the commencement of this Act, from the date of decree, or where the decree directs any payment of money to be made at a certain date or at recurring intervals, from the date of default in making the payment in respect of which the decree-holder seeks to execute the decree.
