Section 49 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
49. Registration.
- After the expiry of the period provided for the appeal against an award, if no appeal is filed, or if an appeal is filed after the disposal of the said appeal, the sub-registrar or the registrar, as the case may be, shall register the award in the register of debt settlement awards, and shall also enter particulars in the index kept under Section 46.
