Section 28(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)If in the course of the hearing of an application made under section 4, the Court finds that the debtor has made an alienation of property created or any incumbrance thereon with intent to defeat or delay any of his creditors, the Court shall, by notice, summon the debtor and the person in whose favour the alienation or incumbrance is made or created to appear before it on a day to be specified in the notice.
