Section 9 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
9. Restrictions on transfer.-
Every transfer of immovable property or of any interest therein made by an agriculturist in [an affected area]who is a judgment debtor of any decree referred to in sub-section (1) of Section 5, during the prescribed period shall be void as against the holder of such decree.
