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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(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.