Section 14A in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
14A. [ Debt Relief Court to pass further order in certain cases. [Inserted by M.P. Act No. 23 of 1984.]
- Where claim of a creditor against his debtor shall be deemed to have been or is discharged under sub-section (4) or sub-section (6) of Section 8, as the case may be, but no order for redelivery of possession of immovable property or for return of movable property pawned or pledged has been made by the Debt Relief Court or where Debt Relief Court in the case of any secured loan has not passed any order for redelivery to debtor of possession of immovable property which was mortgaged or charged, under sub-section (8) of Section 14, the debtor may apply within one year of the commencement of the Madhya Pradesh Anusuchit Jati Tatha Anusuchit Jan Jati Rini Sahayata (Sanshodhan Tatha Vidhimanya Karan) Adhiniyam, 1984, make an application in writing to the Debt Relief Court for retransfer of possession of immovable property or, as the case may be, for return of movable property pawned or pledged and thereupon such Court, notwithstanding anything in Section 22 or any decision or order of the Collector in revision or of any Court in any other legal proceeding, may after giving an opportunity to the creditor of being heard proceed to pass an order under sub-section (6-A) of section 8 or, as the case may be, under sub-section (8-A) of Section 14 :Provided that the State Government may for mitigating /hardship to members of Scheduled Castes or Scheduled Tribes, extend the period of limitation by one year by an order notified in that behalf, where it considers it necessary or expedient so to do.(2)In relation to final order of the Debt Relief Court passed on an application referred to in sub-section (1) the Collector may exercise revisional jurisdiction and the provisions of Section 22 shall apply mutatis mutandis to such proceedings in revision.]
