Section 54 in The Bombay Tenancy and Agricultural Lands Act, 1948
54. Scheme for liquidation.
- When the total amount of the debts and liabilities including those due and incurred to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has been finally determined, the Manager shall prepare and submit to the Collector a schedule of such debts and liabilities, and a scheme (hereinafter called the liquidation scheme) showing the mode in which it is proposed to pay and discharge the same, whether from the income of the property under management, or with the aid of funds raised under the powers hereinafter conferred, or partly in one of such ways and partly in the other.
