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State of Madhya Bharat - Section

Section 50 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

50. Notice of awards.

- Any person acquiring any property share or any part of, or any share or interest in, the property of a debtor for settlement of whose debts an award has been made and registered, shall be deemed to have notice of the award as from the date of the registration under this Act.