Section 49 in The Hyderabad Agricultural Debtors Relief Act, 1956
49. Court to send awards and memorandums to Registrars and Sub-Registrars.
- Where an award is required to be registered under section 38 it shall be the duty of the Court making an award to send to the Sub-Registrar of the sub-district in which the property which is the subject-matter of the award or any part of such property is situated, or if there is no Sub-Registrar for the area to the Registrar of the district in which the property or its part is situate a certified copy of the award after court-fee has been paid thereon in accordance with the provisions of section 45 together with a memorandum containing such particulars as the Government may prescribe.
