Section 30 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
30. Paying capacity.
- The paying capacity of the debtor shall, for the purposes of this Act, be deemed to be sixty percent of the 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 captialised at six percent per annum.
