Section 37 in The Maharashtra Debt Relief Act, 1975
37. Court's duty to determine particulars, value, etc., of property.
- After taking accounts under section 33, the Court shall in the manner hereinafter provided determine,-(a)the particulars of the property belonging to the debtor;(b)the value of the said property;(c)the particulars of any encumbrances on the said property;(d)in the case of a debtor who is a marginal farmer, small farmer or other agriculturist, the average annual gross value of the agricultural produce during the five years immediately preceding the date of application, in the prescribed manner;(e)in the case of a debtor, who is a worker, rural artisan or rural labourer, the average gross annual income during the five years immediately preceding the date of application, in the prescribed manner;(f)the paying capacity of the debtor.
