Section 13 in The Maharashtra Agricultural Debtors Relief Act, 1947
13. Consolidation of applications.
- Where two or more applications for adjustment of debts under section 4 are presented by or against the same debtor all such applications shall be consolidated. Where such separate applications are presented [by or] [These words were inserted by Bombay 70 of 1948, Section 3.] against joint debtors, all such applications shall be heard together.
