Section 39 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
39. Registration.
- After the expiry of the period provided for an appeal against an award, if no appeal is filed, or if an appeal is filed after the disposal of the said appeal, the Sub-Registrar or the Registrar, as the case may be, shall register the award in the Register of Debt Adjustment Awards and shall also enter particulars in the Index kept under section 36.
