Section 3(1) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
(1)Whenever it appears to the State Government that scarcity conditions are prevalent in any area due to crop failure and it is necessary to take measures to give immediate relief to the agriculturists in such area, it may, by notification, specify-(a)the area so affected;(b)the date where from it is proposed to give relief to agriculturists in such area; and(c)the date up to which the notification shall remain in force.
