Section 56 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
56. Effects of sanctioning scheme.
- When the Collector sanctions the liquidation scheme he shall notify the fact of such sanction at such place and in such manner as the [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1950.] Government may from time to time by rule direct; and thereupon, -(i)all proceedings, processes, executions and attachments stayed or suspended under section 46 shall be forever barred;(ii)every debt or liability due or owing to any person which was provable before the Manager shall be extinguished and such person shall be entitled to receive under the liquidation scheme the amount, if any, finally awarded to him under the preceding sections in respect of such debt or liability.
