Section 11 in Telangana Jagirdars Debt Settlement Act, 1952
11. Application for settlement of debts.
(1)Any Jagirdar ordinarily residing in any part of [the area to which this Act extends] [Substituted for the words 'the State of Hyderabad' by the A.P.A.O., 1957.] or his creditor may make an application to a Board of competent jurisdiction on or before such date as the Government may notify in the [Official Gazette] [Substituted for the word 'Jarida' by A.P.A.O., 1957.] for settlement of debts due by the Jagirdar.(2)Every application made under sub-section (1) shall be in writing in the prescribed form and shall be signed, verified and presented in the prescribed manner.(3)Notwithstanding anything contained in section 3, an application made under this section shall contain also the amounts and particulars of all debts specified in that section due by the debtor.
