Section 26(3)(iii) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3)(iii) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(iii)If the Court has passed an order for the delivery of possession of any property under clause (v) of sub-section (2) of section 23, such order shall, on the application, be executed by the Court as if it were a decree passed by it.

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State of Maharashtra - Subsection

Section 26(3)(iii) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969