Section 30 in The Hyderabad Agricultural Debtors Relief Act, 1956
30. Paying capacity.
- The paying capacity of the-debtor shall, for the purposes of this Act, be deemed to be sixty per cent, of the value of all the property of the debtor :Provided that, when any portion of such property yields income but the market value of such portion cannot be determined, the value of such portion shall be the amount of the income capitalised at six per cent, per annum.
