Section 46F in The Maharashtra Agricultural Debtors Relief Act, 1947
46F. Notice of awards.
- Any person acquiring any property or any part of, or any share or interest in the property of a debtor for adjustment of whose debts an award has been made [and registered] [These words were inserted by Bombay 37 of 1950, Section 12.] shall be deemed to have notice of the award as from the date the registration under this Chapter.
