Section 24(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)Notwithstanding anything to the contrary contained in any law, custom, or contract, whenever it is alleged during the course of the hearing of an application made under section 4 that any transfer of land by a person whose debts are being adjusted' under this Act or any other person through whom he inherited it was a transfer in the nature of a mortgage; the Court shall declare the transfer to be a mortgage, if the Court is satisfied that the circumstances connected with that transfer showed it to be n the nature of a mortgage.
