Section 36 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
36. Re-opening of award and re-settlement of debts.
- If, after an award is made under Section 32 the Board finds on an application made to it by any party or otherwise that the debtor has other property which was not disclosed to the Board when the award was made or that any property included in the award did not belong to the debtor the Board may, notwithstanding anything contained in this Act, re-open the award and re-settle the debts in accordance with the provisions of this Act:Provided that where the Board is satisfied that the non disclosure of such property was in consequence of any fraud on the part of the debtor, the Board in revising the award shall not give the debtor the benefit of Section 31.
