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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Bharat - Subsection

Section 60(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)If a debtor makes default in paying any amount due in accordance with the terms of an agreement registered under sub-Section (2) of Section 18, such amount shall be recoverable, on the application of the creditor made within ninety days from the date of default as if it were an arrear of land revenue.