- Every Court executing a decree passed against a person entitled to the benefits of this Act shall, on application, stay the proceedings until the Court which passed the decree has passed orders on an application made or to be made under section 15:Provided that where, within sixty days after the application for stay has been granted, the judgement-debtor does not apply to the Court which passed the decree for relief under section 15 or where an application has been so made and is rejected, the decree shall be executed as it stands, notwithstanding anything contained in this Act to the contrary.Explanation. - The expression "the Court which passed the decree" shall have the same meaning as in the Code of Civil Procedure, 1908 (Central Act V of 1908).
