Section 16 in The Maharashtra Debt Relief Act, 1975
16. Release of persons in detention in civil prison.
(1)On the appointed day, every small farmer undergoing detention in a civil prison in execution of any decree for money passed by a civil court in respect of his debt shall be released.(2)No small farmer shall in any case be liable to arrest or detention in a civil prison in execution for any such decree as is referred to in sub-section (1) [during the period this Chapter remains in force.] [These words were substituted for the words 'during the period this Act remains in force' by Maharashtra 18 of 1979, Section 7.]
