Section 52 in Maharashtra Money-Lending (Regulation) Act, 2014
52. Provisions of XXVIII of 1947 saved.
- Nothing in this Act shall affect any of the provisions of the Maharashtra Agricultural Debtors Relief Act (XXVIII of 1947) or of any other law relating to relief of agricultural indebtedness in force corresponding to that Act, and no Court shall entertain or proceed under this Act with any suit or proceedings relating to any loan in respect of which debt adjustment proceedings can be taken under the said Act, or, as the case may be, the said law.
