Section 50 in The Hyderabad Agricultural Debtors Relief Act, 1956
50. Notice of appeals to Registrars.
- If a party files an appeal against an award under section 43 and if such award has been registered under section 38, 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 49, a notice regarding the institution of the appeal.
