Section 41 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
41. Appeals.
- Not withstanding anything contained in any other law,-(i)an appeal shall lie-(a)from every order passed under Section 16;(b)from every order passed under Section 18;(c)from every order passed under Section 24;(d)from every order passed under Section 28;(e)from every order passed under sub-Section (1) of Section 35;(f)from every award made under this Act, or an award before the making of which neither the debtor nor any of the creditors produced evidence; to enable the Board to determine the amount of debt due from the debtor;(g)from an order made under sub-section (1) or (2) of Section 52 for adjudicating the debtor an insolvent:Provided that no appeal shall lie from such order except on the ground that insolvent his failed to disclose all the material facts relating to his assets and liabilities.(2)an appeal from the Board shall lie to the District Court and the appeal shall be made within sixty days, from the date of the order of award as the case may be, whichever is later. In computing the period of sixty days, the provisions contained in Sections 4, 7 and 15 of the Indian Limitation Act, 1908 shall so far as may be apply;(3)no second appeal shall lie against any decision, order or award of the Board under this Act.
