Section 24(2) in The Hyderabad Agricultural Debtors Relief Act, 1956
(2)Any agricultural labourer may make an application before the expiry of one year after the commencement of this Act to the Court that any transfer of land by him or any other person through whom he inherited it was a transfer in the nature of a mortgage. On hearing the application, the Court shall, notwithstanding anything to the contrary contained in any law, custom or contract, declare the transfer to be a mortgage, if it is satisfied that the circumstances connected with the transfer showed it to be in the nature of a mortgage. When the Court makes any such declaration, the applicant shall, notwithstanding anything contained in the definition of "debtor" in sub-section (6) of section 2, be deemed to be a debtor for the purposes of this Act and the Court shall proceed as if an application under section 4, had been made to it.
