Section 43 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
43. Procedure in insolvency proceedings.
- The order of adjudication made under sub-section (1) or (2) of section 42 shall have the force of an order made by a competent court in the exercise of its powers under section 27 of the Provincial Insolvency Act, 1920.
