Section 57(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

(a)if any debtor was owing debts to a creditor in a merged territory on the date on which such territory merged with the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of Bombay and if the place in which such debtor was ordinarily residing on the said date was outside such territory, such debtor, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 57(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947