Section 27 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
27. Board's duty of determine particulars, value, etc. of property.
- After taking accounts under Section 22, the Board shall in the manner hereinafter, provided determine-(1)the particulars of the property belonging to the debtor;(2)the value of the said property;(3)the particulars of any incumbrances of the said property; and(4)the paying capacity of the debtor.
