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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in The Hyderabad Agricultural Debtors Relief Act, 1956

(4)In considering whether the settlement arrived at is bona fide and voluntary and is not made with intent to defeat or delay any of the creditors or the debtor and is in the interest of the debtor, the Court shall have regard also to the provisions of section 22 and such other matters as may be prescribed.