Section 57(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)Notwithstanding anything contained in Section 4 of this Act as amended by the provisions of the Bombay Merged States (Laws) Act, 1950 in its application to the merged territories -(a)if any debtor was owing debts to a creditor in a merged territory on the date on which such territory merged with the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of Bombay and if the place in which such debtor was ordinarily residing on the said date was outside such territory, such debtor, or(b)his creditor may make an application to the Court under section 4 within six months from the date of the coming into operation of the Bombay Agricultural Debtors Relief (Amendment) Act, 1950.
