Section 3 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
3. Power of State Government to apply provisions of this Act to any, area by notification.
(1)Whenever it appears to the State Government that scarcity conditions are prevalent in any area due to crop failure and it is necessary to take measures to give immediate relief to the agriculturists in such area, it may, by notification, specify-(a)the area so affected;(b)the date where from it is proposed to give relief to agriculturists in such area; and(c)the date up to which the notification shall remain in force.(2)On publication of the notification under sub-section (1) the provisions of Sections 4 to 10 shall apply to such area with effect from the dale specified under clause (b) thereof till the date such notification remains in force.
