Section 22(1) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(1)If in the course of the hearing of an application made under section 3, the Court finds that the debtor has made an alienation of property or created any incumbrance thereon with intent to defeat or delay any of his creditors, the Court shall, by notice, summon the debtor and the person in whose favour the alienation is made or incumbrance is created to appear before it on a day to be specified in the notice.
