Section 59 in The Maharashtra Debt Relief Act, 1975
59. Debts adjusted under any other laws not to be further adjusted under Chapter.
- Where the debts of any person are adjusted or scaled down under the Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act 1969, the Hyderabad Agricultural Debtors' Relief Act, 1956, "or any other law for the time being in force, such person shall not be entitled to any further adjustment or scaling down of those debts under this Chapter.
