Section 46C in The Maharashtra Agricultural Debtors Relief Act, 1947
46C. [ Notice of appeals of Registrars. [Section 46C was substituted for the original by Bombay 37 of 1950, Section 11.]
- If a party files an appeal against an award under section 43 and if such award has been registered under section 38, it shall be the duty of the Court in which the appeal is filed to send to the Sub-Registrar or the Registrar to whom a certified copy of the award has been sent under section 46B, a notice regarding the institution of the appeal.]
