Section 37(3)(iii) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

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State of Madhya Bharat - Subsection

Section 37(3)(iii) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(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.

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State of Madhya Bharat - Subsection

Section 37(3)(iii) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956