Section 25 in The Maharashtra Agricultural Debtors Relief Act, 1947
25. Provisions of section 24 not to apply to certain transfers and transferees.
- Nothing in section 24 shall apply to -(i)Any transfer which has been [finally] [This word was inserted by Bombay 70 of 1948, Section 8.] adjudged to be a transfer other than a mortgage by a decree of a court of competent jurisdiction or by a Board established under section 4 of the repealed Act; and(ii)any bona fide transferee for value without notice of the real nature of such transfer or his representative where such transferee or representative holds under a registered deed executed on or before the 15th day of February 1939.
