Section 52(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(1)If at any stage of the proceedings under procedure of settlement of debts, the Board finds that the income of the debtor, and his movable property are not sufficient to allow his debts to be liquidated by annual instalment not exceeding twelve in number, the Board shall make an order adjudicating the debtor an insolvent.
