Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Hyderabad Agricultural Debtors Relief Act, 1956

(1)All suits, appeals, applications for execution and proceedings in respect of any debt pending in any Civil or Revenue Court shall, if they involve the questions whether the person from whom such debt is due is a debtor and whether the total amount of debts due from him exceeds Rs. 15,000, be transferred to the Court.