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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Bharat - Subsection

Section 59(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)The Government or any officer empowered by it may by notification in the Official Gazette authorise in any local area any person to advance loan to the debtors who are parties to any proceedings under the Act or in respect of his debts and adjustment has been made under this Act.