Section 37 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
37. Court to send awards and memoranda to Registrars and Sub-Registrars.
- Where an award is required to be registered under section 26, it shall be the duty of the Court making the 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 the court-fee has been paid thereon in accordance with the provisions of section 33 together with a memorandum containing such particulars as the State Government may prescribe.
