38. Provisions of Bombay [XXVIII of 1947] [These figures and word were substituted for the figures and word 'XXVIII of 1939' by Bombay 53 of 1949, section 3, Second Schedule.] saved.
- Nothing in this Act shall affect any of the provisions of the Bombay Agricultural Debtors Relief Act, [ 1947] [These figures were substituted for the figures '1939' by Bombay 53 of 1949, section 3, Second Schedule.] (Bombay XXVIII of 1947) [or of any other law relating to relief of agricultural indebtedness in force corressponding to that Act] [These figures were substituted for the figures '1939' by Bombay 53 of 1949, section 3, Second Schedule.], and no Court shall entertain or proceed under this Act with any suit or proceeding 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] [These words were inserted by Bombay 50 of 1959, section 4(r).],
