Section 29 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
29. Value of property of debtor to be determined by Board in prescribed manner.
(1)Subject to the provisions of sub-sections (2) and (3) the value of the property and other assets of a debtor for the purpose of ascertaining the paying capacity of the debtor under Section 30 shall be determined by the Board in the prescribed manner.(2)The property or assets which are exempted from attachment in execution of a decree of a Civil Court under the Code of Civil Procedure, 1908, shall not be taken into account.(3)The Market-value of the lands, which, under any law for the time being in force are not transferable or alienable except with the previous j sanction of the Collector or the State Government, shall be calculated in such manner as may be prescribed.
