Section 46B in The Maharashtra Agricultural Debtors Relief Act, 1947
46B. Court to send awards and memorandums to Registrars and Sub-registrars.
- [Where an award is required to be registered under section 38, it shall be the duty of the Court making the award] [This portion was substituted for the portion 'It shall be the duty of the Court making an award' by Bombay 37 of 1950, Section 10.] to send to the sub-Registrar of the sub-district in which the property which is the subject matter of the award or any part of such property is situated, or if there is no sub-Registrar for the area to the Registrar of the District in which the property or its part is situate a certified copy of the award after court fee has been paid thereon in accordance, with the provisions of section 44 together with a memorandum containing such particulars as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe.
