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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(1) in Telangana Jagirdars Debt Settlement Act, 1952

(1)Save as otherwise provided in this Act no person who is a party to any proceedings or award under this Act and who is indebted to any person authorized to advance loans under section 59 shall mortgage, hypothecate or sell his property without the previous sanction of such person until such loan has been repaid in full.