Section 19 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
19. Invalidity of transfer made by debtor in certain circumstances.
(1)No transfer of immovable property shall be valid if made by a debtor, in respect of whose debts proceedings are pending under Section 8 or Section 9 unless made with the sanction of the Debt Relief Court.(2)Every transfer of immovable property made by a debtor in respect of whose debts a scheme has been prepared under sub-section (1) of Section 15, shall be void unless made with the sanction of the Collector within whose jurisdiction the debtor owns land, ordinarily resides or earns his livelihood. The Collector shall not sanction any transfer of such property unless he is satisfied that such transfer will not defeat the claims of any creditor the payment of whose claims has been ordered by such scheme.
