Section 4(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(2)Notwithstanding anything contained in any law for the time being in force no person shall, after the appointed date, lend anything, whether in cash or in kind for any purpose whatsoever, to a Tribal either without any security or on the security of any property or bind down any Tribal to daily attendance, or to manual labour or to both until the loan is repaid and any such lending made, on or after the appointed date by any person to a Tribal, shall be deemed to be invalid, and void ab-initio, and if any such lending is made on the security of any property, such property shall be forthwith delivered to the Tribal.
