Section 40 in The Maharashtra Agricultural Debtors Relief Act, 1947
40. No alienation by debtor before discharge of debts valid.
- Notwithstanding any law or contract but subject to the provisions of [sections 41 and 53] [This portion was substituted for the word and figures 'section 41' by Bombay 70 of 1948 Section 12(1).], no alienation of any property belonging to a debtor, who is a party to any proceedings [under this Act or an award registered under this Act] [This portion was substituted for the words 'or award under this Act' by Bombay 37 of 1950 Section 5.] made by him before all his debts are discharged shall be valid, except with the previous sanction of the [Court] [This word was substituted for the words 'Provincial Government' by Bombay 70 of 1948 Section 12(2).].
