Section 58 in The Maharashtra Agricultural Debtors Relief Act, 1947
58. Special provision for application under section 24 in respect of land situate in merged territories.
- Notwithstanding anything contained in section 24 of this Act as amended by the Bombay Merged States (Laws) Act, 1950, in its application to the merged territories, an agricultural labourer entitled to apply under section 24 for a declaration that a transfer of any land situate in any of the merged territories is a mortgage, may make an application under the said section within six months from the date of the coming into operation of the Bombay Agricultural Debtors Relief (Amendment) Act, 1950, to the Court of the Civil Judge (Senior Division) having ordinary jurisdiction in the area in which such land is situate, and if there is no such Civil Judge to the Court of the Civil Judge (Junior Division) having jurisdiction in the said area.] [This proviso was substituted for the original by Bombay 70 of 1948, Section 24(2).]
