Section 22C(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(2)If all the debts found due by a debtor after taking accounts under section 18 are unsecured debts, and the total amount of such debts is more than 60 per cent, of the value of the property belonging to the debtor, such debts shall be further scaled down pro rata to the paying capacity of the debtor.
