Section 18 in Telangana Jagirdars Debt Settlement Act, 1952
18. Application under section 11 or 15 to be made only in respect of debtor whose debts are not less than Rs. 5,000.
- No application under section 11 or 15 shall be entertained by the Board on behalf of or in respect of any debtor, unless the total amount of debts due from him on the date of the application is not less than Rs.5,000.
