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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3)(i) in The Maharashtra Agricultural Debtors Relief Act, 1947

(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 Court for execution of the award.