Section 66 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
66. Any transfer made by the debtor before the discharging of debt shall not be valid.
- Being any law or contract in force, transfer of property of such debtor who is a party to any proceeding under this Act or in an award registered under this Act which has been made under the provisions of Sections 39 and 58 before discharging of all his debts by him shall not be valid except with the previous sanction of the Board.
