Section 26(4) in The Maharashtra Agricultural Debtors Relief Act, 1947
(4)The Collector [the co-operative society, the scheduled bank and the merged State Bank] [These words were substituted for the words 'the Co operative Society and the scheduled bank' by Bombay 37.] shall also furnish a statement to the Court showing the amount of remission which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the co-operative society, [the scheduled bank or the merged State bank] [These words were substituted for the words 'or the scheduled bank' by Bombay 37 of 1950.], as the case may be, is willing to give in respect of the debt.
