Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act] State of Maharashtra - Subsection Section 15(1)(b) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 (b)whether the creditor or creditors are holding a valid decree against such debtor.