Section 31 in Telangana Jagirdars Debt Settlement Act, 1952
31. Board's duty to determine particulars, value, etc. of property.
- After taking accounts under section 28 the Board shall in the manner hereinafter provided determine-(1)the particulars of the property belonging to the debtor,(2)the value ,of the said property,(3)the particulars of any encumbrances on the said property, and(4)the paying capacity of the debtor.
