Section 23 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
23. Encumbered industrial worker.
(1)If the total adjusted debts of a petitioner exceeds the sum of his assets and the surplus, the Court shall issue a declaration that the petitioner is an encumbered industrial worker.(2)The Court shall at the same time read out to the parties present the names of the creditors with the adjusted debts due to them and shall discharge the claims of those creditors to whom no debts have been found due on adjustment.
