Section 21A in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
21A. [ Court's duty to determine particulars, value, etc., of property. [Section 21A was inserted by Maharashtra 7 of 1970, Section 3.]
- After taking accounts under section 18, the Court shall in the manner hereinafter provided determine-(1)the particulars of the property belonging to the debtor,(2)the value of the said property,(3)the particulars of any incumbrances on the said property, and(4)the paying capacity of the debtor.]
