Section 53 in Telangana Jagirdars Debt Settlement Act, 1952
53. Procedure in insolvency proceedings.
- The order of adjudication made under section 52 shall have the force of an order made by a competent Court in the exercise of its powers under [the Andhra Pradesh (Telangana Area) Insolvency Act,] [This Act was repealed by Act No.23 of 1965.] 1351 F (Act VIII of 1351 F).
