Section 6 in The Hyderabad Agricultural Debtors Relief Rules, 1957
6. Manner of publication of general notice under section 15.
- The general notice under clause (b) of section 15 shall be published by affixing copies of it at the offices of the Court concerned and of the Mamlatdars or Mahalkaris of the talukas or petas concerned. Such notice shall state that the list of debtors, who have made applications for adjustment of debts or against whom applications have been made, will be available for inspection at all reasonable times in the Court.
