Section 52(2) in Telangana Jagirdars Debt Settlement Act, 1952
(2)After the debtor has been adjudicated an insolvent, the Board shall direct that such portion of the property of the debtor liable to attachment and sale under section 60 of the Code of Civil Procedure, 1908 excluding such portion thereof as the Government shall from time to time notify in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O., 1957.] as minimum necessary for the maintenance of the debtor and his dependents, as may be required to liquidate all the debts of the debtors shall immediately be sold free of all encumbrances in liquidation of all debts outstanding against such debtor.
