Section 4(1) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954
(1)All further proceedings in suits and applications of the nature mentioned in section 3 in which relief is claimed against an agriculturist, not being proceedings for the amendment of pleadings or for the addition, substitution, or the striking off of parties, but otherwise inclusive of proceedings consequent on orders or decrees made in appeals, revision petitions, or applications for review, shall, subject to the next succeeding sub-section, stand stayed [until the 1st March 1955] [Substituted for the words 'until the expiry of a year from the date of commencement of this Act' by section 3 of the Tamil Nadu Indebted Agriculturist (Temporary Relief) Amendment Act, 1954 (Tamil Nadu Act XXXVII of 1954).]:Provided that, in regard to property under attachment, the Court may pass such orders as it deems necessary for the custody or preservation of the property or for the sale of such property if it is subject to speedy or natural decay, or, if in respect of it, the expenses of custody or preservation are considered excessive.
