Section 19(1) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(1)No transfer of immovable property shall be valid if made by a debtor, in respect of whose debts proceedings are pending under Section 8 or Section 9 unless made with the sanction of the Debt Relief Court.
