Section 28(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(1)If in the course of the hearing of an application made under Section 4, the Board finds that the debtor has made an alienation of property or created any encumbrances thereon with intent to defeat or delay any of his creditors, the Board shall, by notice, summon the debtor and the person in whose favour the alienation of encumbrance is made or created to appear before it on a day to be specified in the notice.
