Section 28(2) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2)On the day specified in the notice or such other day to which the hearing may be adjourned the Court shall hear the parties [and record evidence as may be produced] [These words were inserted by Bombay 70 of 1948, Section 9.] and if it is satisfied that the alienation was made or the incumbrance was created with intent to defeat or delay any of the creditors of the debtor the Court shall declare the alienation of incumbrance to be void.
