Section 4(1)(b) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

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State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(b)every debtor, on being required to do so by notice in writing by any of his creditors, shall within two months from the date of the receipt of such notice, file before the Court a true and correct statement -

(i)of all the debts owed by such debtor under any decree;

(ii)whether he holds any land used for agricultural purposes and whether he has been cultivating land personally within the meaning of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958;

(iii)of his income from agriculture and from sources other than agriculture in the year preceding the date of the notice.

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State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969