Section 33(2A) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2A)[(a) Where any award made under sub-section (1) of section 55 of the repealed Act or under sub-section (2) of this section has either before or after the Bombay Agricultural Debtors' Relief (Amendment) Act, 1948, has come into force been wrongly forwarded for payment to the creditors of the debt as finally scaled down to any Primary Land Mortgage Bank which under its bye-laws was not competent to make payment to the creditors, it shall be lawful to the Court notwithstanding anything contained in this Act, on application made by the creditor concerned and after holding such inquiry as it deems fit, to direct that the said award be forwarded to the Primary Land Mortgage Bank for the local area concerned competent to make the payment or to the Bombay Provincial Co-operating Land Mortgage Bank, as the case may be, for making payment in accordance with this section.(b)The award directed to be forwarded under clause (a) shall not be deemed to have been wrongly forwarded only on the ground that it was originally forwarded to a Primary Land Mortgage Bank not competent to make the payment, and shall, notwithstanding anything contained in this Act, be deemed to have been duly forwarded under sub-section (2) and shall be executed in accordance with the provisions of this Act.] [Sub-section (2A) was inserted by Bombay 70 of 1948, Section 10(2).]
