Section 3(1) in The United Provinces Agriculturists Relief Act 1934
(1)Notwithstanding any provision in the Code of Civil Procedure, 1908, to the contrary, the Court, at the lime of passing a decree for money or a preliminary decree for sale in default of payment of money or a preliminary decree for foreclosure against an agriculturist, may, and, on the application of such agriculturist, shall, unless for reasons to be recorded it directs otherwise, direct that the total amount found due for principal, interest up to the date of the decree and costs, if any, shall be paid in such number of instalments payable on the date fixed by the court as having regard to the circumstances of the judgment-debtor and the amount of the decree, the Court considers proper:Provided that the period of such instalments shall not exceed beyond four years from the dale of the decree in the case of an agriculturist to whom Chapter III applies, and beyond fifteen years from such dale in the case of other agriculturists :Provided further that, if the Court is satisfied that on account of an agricultural calamity the payment of any instalment by a judgment-debtor is likely to cause hardship, it may, after notice to the decree-holder, allow such further time for payment of such instalments as it may consider proper.
