Section 5(1) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(1)All proceedings in execution of any decree for money, all proceedings for making final any preliminary decree for fore-closure or sale in enforcement of a mortgage and all proceedings in execution of any final decree for foreclosure or sale in enforcement of a mortgage passed by any civil court against a scheduled debtor in respect of a debt shall be stayed during the prescribed period.
