Section 18 in The Bhopal Debt Redemption Act, 1955
18. Apportionment of loans.
- In any proceeding relating to a loan due jointly from several persons, any of whom is an agriculturist or a workman, the Tribunal shall apportion the loan between the joint debtors and the provisions of this Act shall apply only to that part of the loan which is apportioned to the joint debtor who is an agriculturist or a workman.
