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State of Maharashtra - Section

Section 7 in The Hyderabad Agricultural Debtors Relief Act, 1956

7. Assignees from non-debtor not entitled to benefit of this Act.

- No application shall lie under section 4 for adjustment of any debt due from a debtor to whom such debt has been transferred or assigned after the 1st January, 1953 by any person who is not himself a debtor.