Section 25 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
25. Provisions of Section 24 not to apply to certain transfers and transferees.
- Nothing in Section 24 shall apply to-(i)any transfer which has been finally adjudged to be a transfer other than a mortgage by a decree of a Court of competent jurisdiction; and(ii)any bonafide transferee for value without notice of the real nature of such transfer or his representative where such transfer or representative holds it under a registered deed executed on or before the 1st January, 1951.
