Section 37 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
37. Award to be registered. How executed.
(1)Every award made under this Act if it is in respect of debts charged on the properties of the debtor shall, on payment of the court-fee payable under Section 43 be registered in the manner provided hereinafter.(2)The court-fee on the award shall be paid by the party ordered by the Board to bear the costs :Provided that any creditor, who is not ordered to bear the costs, may pay such court-fee. Such creditor shall be entitled to recover the amount of court-fee paid by him from the debtor with the first instalment payable to him under the award :Provided further that no court-fee shall be payable by a co-operative society.(3)The award shall be executed as follows-(i)If the debtor makes default in the payment of any instalment due under the award to any creditor, such creditor may apply in the prescribed form to the Board for execution of the award.(ii)If the Board, on receipt of such application, is satisfied that the debtor has made default in the payment of the instalment, the Board shall transfer the award for execution to the Collector, and thereupon the Collector shall recover the amount of the instalment from the debtor as arrears of the land revenue :Provided that nothing in clauses (i) and (ii) shall affect the right of Government, a local authority, or a co-operative society to have recourse to any mode of the recovery allowable by any law for the time being in force.(iii)If the Board has passed an order for the delivery of the possession of any property under clause (v) of sub-Section (2) of Section 32 such order shall on the application be executed by the Board as if it were a decree passed by it.
