Section 48 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
48. Notice of appeals to Registrars.
- If a party files an appeal against an award, under Section 41, and if such an award has been registered under Section 37, 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 47, a notice regarding the institution of the appeal.
