Section 3(4) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(4)in Section 22, the following proviso shall be added at the end, namely:-"Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in any of the enclaves or specified areas, as the case may be, relating to the conciliation or adjustment of the debts of agriculturists corresponding to this Act, the amount so determined shall be binding on the parties.";
