Section 3(3) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(3)Where proceedings in execution of any decree have been stayed under sub-section (1), all attachments of growing crops, agricultural produce, live-stock and other moveable property of a perishable nature, made in execution of such decree and subsisting on the date on which the stay order is passed, shall be deemed to be withdrawn.
