36. Arrest and imprisonment in execution of decree for money, against agricultural debtors, abolished.
- Notwithstanding any law for the time being in force, no debtor who cultivates land personally and whose debts do not exceed Rs. 15,000 shall be arrested or imprisoned in execution of a decree for money passed in favour of a moneylender whether before or after the date on which this Act comes into force.Explanation. - "To cultivate personally" has the meaning assigned to it in [clause (6) of section 2 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVI1 of 1948)] [This portion was substituted for the words, brackets and figures 'clause (11) of section 2 of the Bombay Tenancy Act, 1939', by Bombay 50 of 1959, section 4 (q).].
