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State of Maharashtra - Section

Section 5 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

5. Assignees from non-debtor not entitled to benefit of this Act.

- No application shall lie under section 3 for adjustment of any debt due from a debtor to whom such debt has been transferred or assigned after the date on which this Act comes into force by any person who is not himself a debtor.