Section 15(3) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(3)Where, after the registration of an agreement under sub-section (2) of Section 12, any unsecured creditor sues for the recovery of a debt, other than a debt incurred subsequent to such agreement, in respect of which a certificate has been granted under sub-section (1) or any creditor sues for the recovery of a debt incurred after the date of such registration, any decree passed in such suit shall, notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908) not be executed until all amounts recorded as payable under such agreement have been paid or such agreement has ceased to subsist:[Provided that the provision in this sub-section shall not apply to the execution of a decree passed in a suit for the recovery of rent as defined in the Central Provinces Tenancy Act, 1920 (C.P. Act I of 1920), [or in the Berar Land Revenue Code, 1928].]
