Section 15 in The Maharashtra Debt Relief Act, 1975
15. Stay of proceedings in case of certain decrees.
(1)All proceedings in execution of any decree for money, or proceedings for making final, any preliminary decree for foreclosure or sale, or proceeding in execution of any final decree for sale, passed by a civil court on the basis of liability in relation to a debt, incurred before the appointed day, in which the judgment-debtor or defendant, as the case may be, is on the appointed day, a small farmer, shall be stayed against such judgment-debtor or defendant, on an application made by him in this behalf [during the period this Chapter remains in force.] [These words were substituted for the words 'during the period this Act remains in force' by Maharashtra 18 of 1979, Section 6.](2)All attachments of growing crops, agricultural produce, livestock and other movable property of a perishable nature made in execution of decrees for money the execution of which has been stayed under sub-section (1) and existing on the date on which the stay order is passed shall be withdrawn.(3)Any judgment-debtor or defendant who is a small farmer may, notwithstanding that no proceedings of the nature referred to in sub-section (1) are pending against him, make an application for stay under that sub-section.(4)Every stay order passed by a court under this section shall relate back to the date of the application for stay filed by the judgment-debtor or defendant, as the case may be, and the proceedings shall for all purposes of this Act be deemed to have been stayed with effect from such date.
