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State of Madhya Pradesh - Section

Section 9 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

9. Transfers by agriculturists to be voidable.

- Every transfer of property made by an agriculturist against whom proceedings in execution have been stayed under this Act shall be voidable at the option of any creditor whose claim against such agriculturist is defeated or delayed.