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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Bharat - Subsection

Section 18(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)An agreement thus made shall, after the date of its making, be registered, under the Registration Act, 1908 (XVI of 1908) by the Chairman of the Board in such manner as may be prescribed and it shall then take effect as if it were decree of a Civil Court.