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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(ii) in The Maharashtra Agricultural Debtors Relief Act, 1947

(ii)subject to clause (i) the amount of unsecured debts shall be charged on all the properties of the debtor [unless all the creditors declare in writing that the unsecured debts due may not be charged on any of the properties of the debtor] [This portion was added by Bombay 37 of 1950, Section 5.];