Section 12B in The Bombay Agricultural Debtors Relief Rules, 1947
12B.
Particulars to be included in the memorandum to be sent by the Court to the Sub-Registrar or Registrar, as the case may be under section 46-B shall be in Form No. 9-D and shall be endorsed on the certified copy of the award sent for registration under the said section 46-B.
