Section 21 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
21. Provisions of section 20, not to apply to certain transfers and transferees.
- Nothing in section 20 shall apply to -(a)any transfer which has been finally adjusted to be a transfer other than a mortgage by a decree of a court, tribunal or other authority of competent jurisdiction; and(b)any bona fide transferee for value without notice of the real nature of such transfer or his representative, where such transferee or representative holds under a registered deed executed before the date on which this Act comes into force.
