Maharashtra Agricultural Debtors Relief Act

For Statement of Objects and Reasons see Bombay Government Gazette, 1947 Part V, page 65; for Proceedings in Assembly, see Bombay Legislative Assembly Debates 1947 Volume X; and for Proceedings in Council see Bombay Legislative Council Debates 1947 Volume XII. An Act to consolidate and amend the law for the Relief of Agricultural Debtors in the Province of Bombay Whereas it is expedient to consolidate and amend the law for the relief of agricultural debtors in the Province of Bombay and for certain other purposes specified herein; It is hereby enacted as follows:-

Act number

Act 28 of 1947

Year

1947

Enacted on

27-05-1947

In force from

27 May 1947

Jurisdiction

Maharashtra State Act

Subjects

Agriculture, Bankruptcy And Insolvency

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Official source: India Code