Section 42(3) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(3)After the debtor has been adjudicated an insolvent, the Court shall direct that such portion of the property of the debtor (being property liable to attachment and sale under section 60 of the Code of Civil Procedure, 1908, excluding such portion thereof as the State Government shall, from time to time, notify in the Official Gazette Gazette as the minimum necessary for the maintenance of the debtor and his dependants) referred to in section 29 as may be required to liquidate all the debts of the debtor, shall immediately be sold free of all encumbrances in liquidation of all debts outstanding against such debtor.
