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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1) in Telangana Jagirdars Debt Settlement Act, 1952

(1)Every award made under this Act shall on payment of the court-fee payable under section 49, be registered under the Indian Registration Act, 1908, after the expiry of the period provided for an appeal, if any appeal is allowed but no appeal is filed and after the disposal of the appeal if an appeal is filed.