Section 9 in The Bombay Agricultural Debtors Relief Rules, 1947
9. Forms of award.
- (i) The award under section 32 shall be in Form No. 6 and the award under sub-section (2) of section 33 shall be in Form No. 7.(ii)The Court shall send a copy of the award passed under sub-section (2) of section 33 to the Primary Land Mortgage Bank concerned or the Bombay Provincial Co-operative Land Mortgage Bank Ltd., as the case may be.
