Section 4(1) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(1)All further proceedings in suits and applications of the nature mentioned in section 3 in which relief is claimed against an agriculturist, landless labourer or artisan not, being proceedings for the amendment of pleading or for the addition, substitution, or the striking off of parties, but otherwise inclusive of proceedings consequent on orders or decrees made in appeals, revision petitions, or applications for review, shall subject to the provisions of sub-section (2) stand stayed until the expiry of a year from the date of the commencement of the Act or such further period not exceeding one year as the State Government may if they are satisfied that there are sufficient grounds for doing so, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, specify in this behalf, so however, that the aggregate period including the further period so specified shall not exceed two years:Provided that, in regard to property under attachment, the court may pass such orders as it deems necessary for the custody or preservation of the property or for the sale of such property if it is subject to speedy or natural decay, or, if in respect of it, the expenses of custody or preservation are considered excessive.
