Section 40(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)Notwithstanding that the person for the settlement of whose debts an application has been made under section 11 or any of his creditors does not appear on the date fixed for the hearing of the application or on any date to which it may be adjourned, the Board shall proceed ex parte to hear the application, beside the preliminary issues and, if necessary, make the award, on the evidence available.
