Section 19 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
19. Existing mortgage, lien or charge to subsist.
- Where an agreement registered under sub-section (2) of Section 18 relates to a debt which is secured by a mortgage, line or charge on any immovable property of a debtor, such mortgage, lien or charge shall subsist to the extent of the amount payable to the creditor in respect of such debt in accordance with the terms of the agreement until such amount has been paid or the property has been sold for the satisfaction of such debt.
