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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Bharat - Subsection

Section 37(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)Every award made under this Act if it is in respect of debts charged on the properties of the debtor shall, on payment of the court-fee payable under Section 43 be registered in the manner provided hereinafter.