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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Bharat - Subsection

Section 18(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(3)For the purpose of the registration of an agreement under sub-section (2) the Chairman of the Board shall be deemed to be an officer of Government empowered to execute such agreement within the meaning of Section 88 of the Indian Registration Act, 1908.