Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

For Statement of Objects and Reasons, see Bombay Government Gazette, 1959, Part V, page 844. An Act to provide for relief to agriculturists by way of temporary postponement of institution of suits in, and execution of decrees passed by, Civil Courts in areas that are for the time being affected by natural calamities. Whereas it is necessary to provide for relief to agriculturists by way of temporary postponement of institution of suits in, and execution of decrees passed by, Civil Courts in areas that are for the time being affected by failure of crops, famine, fire, drought, flood or such other natural calamities; And Whereas it is expedient that such relief should be limited within those areas, where on account of such calamities, the State Government [***] [The word 'either' deleted by Gujarat 22 of 1987, dated 24th July, 1987.] has granted remission or suspension of land revenue [or has made a declaration] [Substituted for 'and made a declaration' by Gujarat 22 of 1987, dated 24th July, 1987.] of scarcity or of [famine conditions] [Substituted for 'famine conditions, or has ordered remission or suspension of collection of land revenue' by Gujarat 22 of 1987, dated 24th July, 1987.]; It is hereby enacted in the Tenth Year of the Republic of India as follows:-

Act number

Act 70 of 1959

Year

1959

Enacted on

28-12-1959

In force from

28 December 1959

Jurisdiction

Gujarat State Act

Subjects

Civil Law And Procedure

Read the full text of Gujarat Execution of Decrees (Temporary Postponement) Act, 1959 section by section on LawLens.

Official source: India Code