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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3) in Telangana Jagirdars Debt Settlement Act, 1952

(3)If all the debts found due by a debtor after taking accounts under section 28 are unsecured, and the total amount of such debts is more than sixty per cent of the value of the property belonging to the debtor, such debts shall be further scaled down pro rata to the paying capacity of the debtor.