Section 6 in The Maharashtra Debt Relief Act, 1975
6. Power of certain officers to enforce delivery of possession of property to debtor.
- Where a creditor fails to return the property to the debtor forthwith as required by clause (e) of section 4, and the debtor is opposed or impeded in taking possession of the property, then the debtor may, subject to the provisions of section 7, request the Commissioner of Police, where there is one, and elsewhere the District Magistral or the Superintendent of Police to enforce delivery of possession of such property The Commissioner of Police, the District Magistrate or, as the case may be, the Superintendent of Police, shall take or cause to be taken such steps or use or cause to be used such force as may be reasonably necessary for securing the delivery of possession of the property to debtor.Explanation. - For the purposes of this section-(a)the Commissioner of Police includes an officer not below the rank of an Inspector duly authorised by him;(b)the District Magistrate includes an officer not below the rank of a Tahsildar duly authorized by him; and(c)the Superintendent of Police includes an officer not below the rank of a Sub-Inspector duly authorised by him.
