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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(4)All suits for money and for foreclosure or sale in enforcement of mortgage against an agriculturist, and all appeals from decrees or orders passed in such suits, pending in any Court on the date of the issue of a notification under Section 3 in respect of that area, shall be stayed for the prescribed period.