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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(b) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(b)no suit for money and no suit for fore-closure or sale in enforcement of a mortgage, shall be instituted, or proceeded with if instituted, in any Civil Court in that area against an agriculturist so long as this Part remains in force in that area, except in cases where an agriculturist is about to dispose of the whole or any part of his immovable property.