Section 5(1) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
(1)All proceedings in execution of any decree for money, all proceedings for making final any preliminary decree for foreclosure or sale in enforcement of a mortgage and all proceedings in execution of any final decree for foreclosure or sale in enforcement of a mortgage passed by any Court on the basis of any liability incurred before the issue of a notification under Section 3 in respect of that area, in which the judgment debtor or one of the judgment debtors in an agriculturist, shall be stayed for the prescribed period.
