Section 7 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
7. Institution of certain proceedings suspended.-
(1)No suit for money and no suit for foreclosure or sale in enforcement of a mortgage against an agriculturist nor any appeal from any decree or orders passed in any such suit shall be instituted during the prescribed period in any Court.(2)No application for execution of any decree referred to in sub-section (1) of Section 5 or for making final any preliminary decree for foreclosure or sale referred to therein shall be entertained by any Court during the prescribed period.
