Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Madhya Bharat - Subsection

Section 37(3)(ii) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(ii)If the Board, on receipt of such application, is satisfied that the debtor has made default in the payment of the instalment, the Board shall transfer the award for execution to the Collector, and thereupon the Collector shall recover the amount of the instalment from the debtor as arrears of the land revenue :