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State of Madhya Bharat - Section

Section 69 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

69. Suspension of pending application or suit.

- When an application has been made to the Board under Section 4, any suit or other proceeding then pending before a Civil Court in respect of any debts for the settlement of which application has been made shall be suspended until the Board has disposed of the application.