Section 39(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The [Collector] [Substituted by A.O., 1956.] may, where he has admitted any claim or part thereof, make to the claimant a proposal in writing for the reduction of the claim or for the rate of interest to be paid in future or for both or for the terms of payment. If the claimant accepts such proposal in writing, with or without modification, and such written acceptance is attested by the [Collector] [Substituted by A.O., 1956.] himself or by any Revenue Officer, not below the rank of a [Deputy or Assistant Collector] [Substituted by A.O., 1956.], appointed by the Government by a general or special order for the purpose, it shall be binding upon the claimant.
