Section 32 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
32. Display of lists of petitioners and encumbered industrial workers.
- The Court shall cause to be displayed at all times during Court hours in a part of the Court house to which the public have access-(a)a list of all petitioners whose liquidation petitions are pending in the Court, giving their addresses and the dates of their petitions and the dates on which these petitions will be heard;(b)a list of all industrial workers who are encumbered industrial workers, giving their addresses and the dates on which they are declared to be encumbered industrial workers.
