Section 13(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(3)If any document which is in the possession or under the control of the creditor is not produced by him as required by sub-Section (1) the document shall not be admissible in evidence in [Madhya Bharat Region] against the debtor or his heirs in any suit brought by the creditor or by any person claiming under him.
