Section 28 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
28. No alienation by debtor before discharge of debts valid.
- Notwithstanding any law or contract but subject to the provisions of section 29 and section 49, no alienation of any property belonging to a debtor, made before all his debts are discharged, shall be valid except with the previous sanction of the Court if the debtor is a party to any proceedings under this Act, or to an award registered under this Act.
