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[Cites 0, Cited by 0] [Section 33(2A)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2A)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947

(b)The award directed to be forwarded under clause (a) shall not be deemed to have been wrongly forwarded only on the ground that it was originally forwarded to a Primary Land Mortgage Bank not competent to make the payment, and shall, notwithstanding anything contained in this Act, be deemed to have been duly forwarded under sub-section (2) and shall be executed in accordance with the provisions of this Act.] [Sub-section (2A) was inserted by Bombay 70 of 1948, Section 10(2).]