Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Maharashtra - Subsection Section 20(b) in The Hyderabad Agricultural Debtors Relief Act, 1956 (b)the total amount of debts due from whom on the date of the application is not more than Rs. 15,000, the Court shall proceed to take accounts in the manner hereinafter provided.
