Section 35 in The Maharashtra Agricultural Debtors Relief Act, 1947
35. Debts not to be scaled down in case of collusion.
- If the Court making an award under section 32 is at any stage of the proceeding satisfied-(1)that the debtor has in collusion with any creditor furnished in such proceeding incorrect information in respect of the debt due by him to such creditor with a view to defeat the lawful claims of any other creditor, the Court may refuse to scale down any of the debts of such debtor in the manner provided in section 31 and may make an award for the full amount of the debts due from such debtor;(2)that any claim by a creditor in such proceeding had been put forward in collusion between the debtor and such creditor with a view to defeat the lawful claims of any other creditor, the Court shall order that the debt due by the debtor to such creditor shall be extinguished and such debt shall not be recoverable.
