Section 10 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
10. Payment of certain amounts.-
Nothing contained in this Act, shall-(a)prevent any decree holder from accepting any payment under a decree or making any adjustment thereof voluntarily made by the judgment-debtor;(b)apply to a decree for money arising out of claims relating to trusts, or for maintenance or for profits in favour of a co-tenant or a co-owner or for damages for tort or for contribution between co-tenants of agricultural land; or(c)apply to a mortgage decree sought to be executed by the sale of the mortgage property in the hands of a subsequent transferee who has taken the transfer subject to the mortgage on the basis of which such decree has been obtained.
