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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(i) in The Hyderabad Agricultural Debtors Relief Act, 1956

(i)any transfer which has been finally adjudged to be a transfer other than a mortgage by a decree of a Court of competent jurisdiction or by a Board established under section 3 of the repealed Act; and