Section 26(3) in The Maharashtra Agricultural Debtors Relief Act, 1947
(3)On receipt of such notice the Collector, the local authority, the Co-operative Society [the scheduled bank, or the merged State Bank] [These words were substituted for the words 'or the scheduled bank' by Bombay 37 of 1950.] or the person entitled to maintenance, as the case may be, shall, within such time as may be fixed by the Court, from time to time submit a statement to the Court showing the total amount of the debt due by the debtor as also any recurring liability against such debtor in respect of the liability for maintenance under the decree or order.
