Section 7 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
7. Settlement during pendency of proceedings before Court.
- Notwithstanding anything contained in the preceding sections, if during the pendency of proceedings before any Court or Court in appeal, as the case may be, a settlement is arrived at between a debtor and all his creditors, and if such Court is satisfied that the settlement has been made by the debtor voluntarily and is for his benefit, such Court may make an award in terms of such settlement.
