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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Bharat - Subsection

Section 60(4) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(4)Where an agreement ceases to subsist any amount which was payable under such agreement but has not been paid shall be recoverable as if a decree of a Civil Court had then been passed for its payment.