Section 59(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)The Government may by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O., 1957.] authorize in any local area any person to advance loans to debtors who are parties to any proceedings under this Act or in respect of whose debts a settlement has been made under this Act.
