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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(2)(c) in The Hyderabad Agricultural Debtors Relief Act, 1956

(c)the form of application and the manner of signing and verification thereof under sub-section (2) and the manner of giving notice under sub-section (3) and the matters which the Court shall have regard to while considering a settlement under sub-section (4) of section 8;