Section 36(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)Notwithstanding that the person for the adjustment of whose debts an application has been made under section 4 or any of his creditors does not appear on the date fixed for the hearing of the application or on any date to which it may be adjourned, the Court shall proceed ex parte to hear the application decide the preliminary issues and if necessary, make the award, on the evidence available.
