Section 6 in The United Provinces Agriculturists Relief Act 1934
6. [ Limit to the execution of decree by sale of agricultural produce] [Republished by section 27 (1) of the U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940 not being loans as defined in that Act].
- In no case shall a decree passed by a Civil Court against an agriculturist be executed by attachment or sale of agricultural produce after a period of four years calculated from the dale of the filing of the first application for execution :Provided that the period during which more than one-quarter of the holding of the judgment-debtor has been sublet or during which the judgment-debtor has suffered from an agricultural calamity shall be excluded from the period of four years mentioned in this section :Provided also that when instalments arc granted under either section 3 or section 5, the period of execution allowed by this section shall, in respect of each instalment, date from the day on which the instalment falls due.
