Section 42(1) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(1)If at any-stage of the proceedings under Chapter II, the Court finds that the income of the debtor and his moveable property are not sufficient to allow his debts to be liquidated by annual instalments not exceeding twelve in number, the Court shall make an order adjudicating the debtor an insolvent.
