Section 46E in The Maharashtra Agricultural Debtors Relief Act, 1947
46E. Registration of awards under repealed Act.
- All awards made under the repealed Act whether registered before the 27th day of May 1947 under the provisions of the said Act or not shall be registered under this chapter:Provided that notwithstanding anything contained in section 44 no additional court-fee shall be paid on such awards under the said section.
