Section 60(2)(c) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Madhya Bharat - Subsection

Section 60(2)(c) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(c)if the sum of the surplus and sale proceeds referred to in clause (b) are insufficient to meet the payment of other amount referred to therein such other amount and any amount payable an account of any unsecured debt for the recovery of which a decree has been passed by a Civil Court, and of which details are given in the agreement shall rank equally between themselves for the purposes of payment.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Bharat - Subsection

Section 60(2)(c) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956