Section 11 in The Punjab Debtors' Protection Act, 1936
11. Execution barred in certain cases.
(1)Notwithstanding anything to the contrary contained in any other enactment for the time being in force, where an application has been made to execute a decree passed after the commencement of this Act against a debtor as defined in sub-section (2) of section 7 of the Punjab Relief of Indebtedness Act, 1934 (VII of 1934), and not being a decree granting an injunction, no order for the execution of the same decree shall be made upon any fresh application presented after the expiration of six years from(a)the date of the decree sought to be executed; or(b)Where the decree or any subsequent order directs any payment of money or the delivery or any property to be made at a certain date or at recurring periods, the date of the default in making the payment or delivery in respect of which the applicant seeks to execute the decree.(2)Nothing in this section shall be deemed(a)to preclude the Court from ordering the execution of a decree upon an application presented after the expiration of the said term of six years, where the judgment-debtor has, by fraud or force, prevented the execution of the decree at some time within six years immediately before the date of the application; or(b)to limit or otherwise affect operation of article 183 of the first Schedule to the Indian Limitation Act, 1908 (IX of 1908).
