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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(3)(ii) in Telangana Jagirdars Debt Settlement Act, 1952

(ii)If the Board on receipt of such application is satisfied that the debtor has made default in the payment of the instalment the Board shall transfer the award for execution to the Collector and thereupon the Collector shall recover the amount of the instalment from the debtor as arrears of land revenue: