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State of Maharashtra - Section

Section 8 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

8. Certain settlements to be void.

- Every settlement of a debt due from a debtor to any creditor, which is not certified by the Court under section 6, or in terms of which no award has been made under section 7, shall be void and shall not be recognised by any Court for any purpose whatsoever.