Section 38 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
38. Notice of appeals to Registrars.
- If a party files an appeal against an award under section 31 and if such award has been registered under section 26, it shall be the duty of the Court in which the appeal is filed to send to the Sub-Registrar or the Registrar to whom a certified copy of the award has been sent under section 37, a notice regarding the institution of the appeal.
