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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Madhya Bharat - Subsection

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

(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.