Section 17 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
17. Avoidance of certain transfers of debtor's property. - Every transfer of property made, with intent to defeat or delay the creditors of the debtor, after an application has been made to a Board under Section 4 and until the agreement registered in respect of such application has ceased to subsist, shall be voidable at the option of any creditor so defeated or delayed.
