Section 23(1) in The Bhopal Debt Redemption Act, 1955
(1)Notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908), when the land of an agriculturist is sought to be sold in execution of decree to which this Act applies the Tribunal executing the decree shall proceed in accordance with the provisions of the following sub-section :Provided that if any time before such land is transferred in accordance with the provisions of this section, such agriculturist applies in writing to the Tribunal executing the decree slating that he desires to have the land put to sale, the Tribunal shall sell it in accordance with the provisions of the Code of Civil Procedure, 1908 (IV of 1908).
