Section 56(2)(c) in The Maharashtra Agricultural Debtors Relief Act, 1947

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2)(c) in The Maharashtra Agricultural Debtors Relief Act, 1947

(c)all appeals pending before any Court under the repealed Act against the decision, order or award of such Board shall be continued and disposed of as if the said appeals were filed under the provisions of this Act; and

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State of Maharashtra - Subsection

Section 56(2)(c) in The Maharashtra Agricultural Debtors Relief Act, 1947