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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(b) in Telangana Jagirdars Debt Settlement Act, 1952

(b)every debtor, on being required to do so by notice in writing by any of his creditors, shall, within one month from the date of the receipt of such notice, file before the Board a true and correct statement-
(i)of all the debts owed by such debtor; and
(ii)of his income in the year preceding the date of the notice;