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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(ii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(ii)every debt or liability due or owing to any person which was provable before the Manager shall be extinguished and such person shall be entitled to receive under the liquidation scheme the amount, if any, finally awarded to him under the preceding sections in respect of such debt or liability.