Section 6(3) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(3)On receipt of such application, the Court shall, after giving notice in the prescribed manner to the creditor or creditors or the debtor as the case may be, and after making such inquiry as it thinks fit, if it is satisfied that the settlement arrived at is bona fide and voluntary, and is not made with intent to defeat or delay any of the creditors of the debtor, and is in the interest of the debtor, record such settlement and certify the same. Every such settlement so recorded and certified shall be binding upon the parties thereto, and shall not, save as otherwise hereinafter provided, be re-opened.
