Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 50 in The Maharashtra Agricultural Debtors Relief Act, 1947 50. Bar to application in insolvency in other courts. - No application or proceeding in regard to the insolvency of a debtor shall lie in or shall be dealt with by any other Court.
