Section 24 in The M.P. Ceiling On Agricultural Holdings Act, 1960
24. Withholding of compensation money.
- Upon receipt of an application under Section 23 if the competent authority finds that any suit or proceeding is pending against the holder of surplus land for the recovery of any amount in respect of a secured debt or claim the competent authority shall issue a notice to the Court concerned and thereupon such suit or proceeding shall be stayed.
