Section 27 in The Hyderabad Agricultural Debtors Relief Act, 1956
27. Court's duty to determine particulars, value, etc., of property.
- After taking accounts under section 22 the Court 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 incumbrances on said property, and(4)the paying capacity of the debtor.
