Section 47 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
47. Court to send award and memorandum to registrars and sub-registrars.
- Where an award is required to be registered under Section 37, it shall be the duty of the Court making the award to send to the sub-registrar of the sub-district in which the property, which is the subject-matter of the award, or any part of such a property is situated, or, if there is no sub-registrar for the area, to the registrar of the district in which the property or its part is situate, a certified copy of the award after court-fees has been paid thereon in accordance with the provision of Section 43 together with memorandum containing such particulars as the State Government may prescribe.
