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Bombay Presidency - Section
Section 17 in The Bombay Agricultural Debtors Relief Rules, 1947
17.
Where an award has been amended by a Court in virtue of section 152 of the Code, and such amendment has been sent by it to the Sub-Registrar or the Registrar, as the case may be, under the Act, the Sub-Registrar or the Registrar, to whom such amendment is sent, shall enter the amendment in the award registered in the Register of Debt Adjustment Awards kept under section 46-A.Form 1(See rule 4)To,| The Court of the Civil Judge, /| SeniorJunior| Division,................................... |