Section 57(2) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2)Nothing in sub-section (1) shall entitle any debtor or creditor to make an application if prior to the date of the coming into operation of the said Bombay Agricultural Debtors Relief (Amendment) Act, 1950, he could have made an application under section 4 of this Act:Provided that, if the debtor has in such territory on the date on which such territory merged with the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of Bombay any property against which the creditor could have enforced his remedy for the recovery of the debts due to him from such debtor under any law in force in such territory immediately before the said date, such debtor or his creditor shall be entitled to make an application under sub-section (1).
