Section 20 in The Maharashtra Debt Relief Act, 1975
20. Transfer by small farmer to be voidable.
- Every transfer of property made by a small farmer against whom proceedings in execution have been stayed [under this Chapter] [These words substituted for the words' under this Act' by Maharashtra 18 of 1979, Section 10.] shall be voidable at the option of the creditor whose claim against such small farmer is defeated or delayed.
