Section 4(1) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
(1)All proceedings in execution of any decree for money, or proceedings for making final any preliminary' decree for foreclosure or sale, or proceedings in execution of any final decree for sale, passed by a Civil Court on the basis of a liability incurred before the date specified in the notification in which a judgment debtor or defendant, as the case may be, is on such date an agriculturist shall be stayed against such judgment-debtor or defendant, on an application made by him in this behalf during the period the said notification remains in force.,
