Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(2) in The Hyderabad Agricultural Debtors Relief Act, 1956 (2)"award" means an award made under sub-section (4) of section 8 or sections 9, 32, 33, 52 or 66 or as confirmed or modified by the Court in appeal;
