Section 5(2) in Gujarat Rural Debtors (Temporary Relief) Act, 1976
(2)In any case to which sub-section (1) applies, the instalments falling due after the appointed day whether during or after the expiry of the specified period, shall be payable after the expiry of this Act in such manner, at such intervals and subject to such conditions as would govern the payment of the corresponding instalments under the terms of the decree, subject to the modification that the first of such instalments shall be payable-(i)in a case to which clause (a) of sub-section (1) applies, on the first day of the month immediately following the month in which the period for payment of the amount of instalments referred to in sub-clause (i) or (ii) of the said clause (a), whichever is applicable, expires;(ii)in a case to which clause (b) of sub-section (1) applies, on the first day of the month immediately following the month in which this Act expires.
