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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Madhya Bharat - Subsection

Section 60(2)(b) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(b)if there is a surplus after the payments have been made under clause (a) the Collector shall apply to the payment of any other amounts payable under the agreement the sum of the surplus and of the proceeds realised from the sale of such portion of any other property of the debtor as will, together with the surplus, be sufficient to meet the payment of such accounts;