Section 24 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
24. No recovery of amount in excess of debts reduced.
- The amount of debts reduced under section 18 [or further scaled down under Section 22C] [These words, figures and letter were inserted by Maharashtra 7 of 1970, Section 6.] shall, for the purposes of this Act, be the amount due by the debtor in respect of the said debts, and the portion of the debts in excess of this amount shall be extinguished.
