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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3)(ii) in The Maharashtra Agricultural Debtors Relief Act, 1947

(ii)If the Court on receipt of such application is satisfied that the debtor has made default in the payment of the instalment the Court shall transfer the award for execution to the Collector and thereupon the Collector shall recover the amount of the instalment from the debtor as arrears of land revenue: