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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Bharat - Subsection

Section 20(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(3)When any suit, appeal, application or proceeding is transferred to the Board under sub-section (1) of sub-section (2) the Board shall proceed as if an application under Section 4 had been made to it.