Section 59 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
59. Power of State Government to authorise any person to advance loans to the debtors.
(1)The Government or any officer empowered by it may by notification in the Official Gazette authorise in any local area any person to advance loan to the debtors who are parties to any proceedings under the Act or in respect of his debts and adjustment has been made under this Act.(2)Such authority shall be granted on such conditions as may be prescribed.
