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State of Maharashtra - Section

Section 34 in The Maharashtra Agricultural Debtors Relief Act, 1947

34. No recovery of amount in excess of debts scaled down.

- The amount of debts scaled down under section 31 or further scaled down under section 33 shall for the purposes of this Act be the amount due by the debtor in respect of the said debts and the portion of the debts in excess of this amount shall be extinguished.