Section 24 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
24. Power of Court to declare transfer purporting to be in nature of mortgage.
- Notwithstanding anything to the contrary contained in any law, custom or contract, whenever it is alleged during the course of the hearing of an application made under Section 4 that any transfer of land by a person whose debts are being settled under this Act or any other person through whom he inherited it was a transfer in the nature of mortgage, the Board shall declare the transfer to be a mortgage, if the Board is satisfied that the circumstances connected with the transfer showed it to be in the nature of a mortgage.
