Section 48 in The Maharashtra Agricultural Debtors Relief Act, 1947
48. Procedure in insolvency proceedings.
- The order of adjudication made [under sub-section (1) or (1A) of Section 47] [These words, brackets and figures were substituted for the words and figures 'under section 47' by Bombay 41 of 1951, Section 4.] shall have the force of an order made by a competent court in the exercise of its powers under section 27 of the Provincial Insolvency Act, 1920.
