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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(6) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(6)"debtor" means a person (including an undivided Hindu family) who is a judgment-debtor or defendant against whom all proceedings of the nature referred to in sub-section (I) of section 3 of the Madhya Pradesh Act have been stayed;