Section 43 in Telangana Jagirdars Debt Settlement Act, 1952
43. Postponement of payment of instalment.
- The Government may at any time on the ground of serious hardship to the debtor, if such hardship arose after the date of an award made under section 15, 16, 36 or 37 postpone by any period not exceeding one year, the payment of any instalment or instalments due under the award.
