Section 8 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
8. Payment of certain decrees.
- Nothing herein contained shall-(a)apply to decrees for money arising out of claims relating to trusts or for maintenance or for profits in favour of a co-tenant or co-owner, or for mesne profits or for damages for tort, or for contribution between co-tenants of agricultural land; or(b)apply to a mortgage decree against property in hands of a subsequent transferee who has undertaken to satisfy the mortgage on the basis of which such decree has been obtained; or(c)apply to decisions of the Registrar, awards of arbitrators or orders of liquidators, made under any law relating to Cooperative Societies for the time being in force in the area specified in the notification or the rules made thereunder.
