Section 38 in Telangana Jagirdars Debt Settlement Act, 1952
38. No recovery of amount in excess of debts scaled down.
- The amount of debts scaled down under section 35 or further scaled down under section 37 shall for the purposes of this Act be the amount due by the debtor in respect of the said debts and the portion of the debts in excess of this amount shall be extinguished.
