Section 16(2) in The Maharashtra Debt Relief Act, 1975
(2)No small farmer shall in any case be liable to arrest or detention in a civil prison in execution for any such decree as is referred to in sub-section (1) [during the period this Chapter remains in force.] [These words were substituted for the words 'during the period this Act remains in force' by Maharashtra 18 of 1979, Section 7.]
