Section 22B in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
22B. Paying capacity of debtor.
- The paying capacity of a debtor shall, for the purposes of this Act, be deemed to be 60 per cent, of the market value of all the property of the debtor:Provided that, when any portion of such property yields income, but the market value of such portion cannot be determined, the value of such portion shall be the amount of the income capitalized at 6 per cent, per annum.
