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State of Maharashtra - Section

Section 16 in The Hyderabad Agricultural Debtors Relief Rules, 1957

16.

Particulars to be included in the memorandum to be sent by the Court to the Sub-Registrar or Registrar, as the case may be, under section 49 shall be in Form 14 and shall be endorsed on the certified copy of the award sent for registration under the said section 49.