Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Bharat - Subsection

Section 12(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)On the date fixed for the hearing of an application made under Section 4, the Board shall decide as preliminary issue whether the person for the settlement of whose debts the application has been made is a debtor.