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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(1) in Telangana Jagirdars Debt Settlement Act, 1952

(1)Subject to the provisions of sub-sections (2), (3) and (4), the value of the property and other assets of a debtor for the purposes of ascertaining the paying capacity of the debtor under section 31 shall be determined by the Board in the prescribed manner.