Section 33 — Awards as to compensation and maintenance.

And whereas bodies of Taluqdárs have in several cases made awards respecting the provision to be made for certain relatives of Taluqdárs, and it is expedient to render such awards legally enforceable; it is hereby further enacted that every such award shall, if approved by the financial Commissioner of Oudh and filed in his Court within six months after the passing of this Act, he enforceable as if a Court of competent jurisdiction had passed judgment according to the award and a decree had followed upon such judgment.

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