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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(ii) in The Hyderabad Agricultural Debtors Relief Rules, 1957

(ii)The Court shall send a copy of the award passed under sub-section (2) of section 33 to the Primary Land Mortgage Bank concerned or the Bombay Provincial Co-operative Land Mortgage Bank Ltd., as the case may be.