Section 4(3) in The Bhopal Debt Redemption Act, 1955
(3)No decree passed against an agriculturist shall be amended under the provisions of this Act if the creditor declares that such decree shall not be executed against the land, agricultural produce or person of such agriculturist:Provided that no such declaration shall be made in a suit or proceeding relating to a loan recoverable from an agriculturist who also belong to one of the classes specified in sub-clause (a) or sub-clause (b) of sub-section (19) of Section 2;Provided further that where in a suit decided after the commencement of this Act the creditor has had an opportunity of making the declaration required by sub-section (1) no declaration shall, in proceedings for the execution of a decree obtained by the creditor in such suit be made by the decree- holder under sub-section (3):Provided also that no declaration shall be made under sub-section (3) where the creditor has already applied for execution against the land, agricultural produce or person of such agriculturist.
