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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(1)No suit for money and no suit for foreclosure or sale in enforcement of a mortgage against an agriculturist nor any appeal from any decree or orders passed in any such suit shall be instituted during the prescribed period in any Court.