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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(2)(b) in Telangana Jagirdars Debt Settlement Act, 1952

(b)to any debt due from any person who has by his declaration, act or omission intentionally caused or permitted his creditor to believe that he is not a debtor for the purposes of this Act or that no application under section 11 can be entertained in respect of any debt owed by such person to such creditor by reason of the provisions of section 18.