(1)No suit for recovery of any debt or part thereof including interest thereon due from a small farmer on the date of commencement of this Act shall be instituted against him and every suit for such relief already pending shall remain stayed for a period of one year from he date of such commencement.(2)All proceedings in execution of any decree for money or proceedings for making final and preliminary decree for foreclosure or sale, or proceedings in execution of any final decree for sale passed by a civil court on the basis of a liability incurred before the date of such commencement in which the judgment-debtor or defendant is a small farmer shall be stayed against judgment-debtor or defendant on an application made by him for a period of one year from the said date.(3)All attachments of growing crops, agricultural produce, live-stock and other movable property of perishable nature, made in execution of decree stayed under [* * *] [Omitted by U.P. Act No. 2 of 1979.] sub-section (2) shall stand withdrawn.
