Section 20 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
20. Application of Sections 49 and 50 and Order XXII of the Code of Civil Procedure.
- If during the period for which the scheme prepared under Section 15 is in force the debtor or the creditor dies, the provisions of Sections 49 and 50 and Order XXII of the Code of Civil Procedure, 1908 (V of 1908), as far as may be, apply.
