Section 19(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)All suits, appeals, applications for execution and proceedings [including revisional proceedings pending before a District Judge under section 53 of the Dekkhan Agriculturists' Relief Act, 1879] [These words and figures were substituted for the words 'other than revisional' by Bombay 70 of 1948, Section 7(1).] in respect of any debt pending in any civil or revenue Court shall, if they involve the questions whether the persons from who/n such debt is due is a debtor and whether the total amount of debts due from him [* * *] [The words 'on the date of the application' were deleted by Bombay 70 of 1948.] exceeds Rs. 15,000, be transferred to the Court.
