Section 6 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
6. Relief against default in payment of instalments.
(1)Where a decree for payment of the decretal amount by instalments contains a clause that in default of one or more instalments the whole amount shall become due at once, then notwithstanding anything in such clause, non-payment of any instalment falling due during the period in which the proceedings in execution remain stayed under this Act, shall not be deemed to be a default for the purposes of that clause.(2)If the judgment-debtor pays the instalments so falling due within twelve months after the expiry' of the notification then such instalments shall be deemed to have been paid on the due date.
