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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(5) in Telangana Jagirdars Debt Settlement Act, 1952

(5)The portion of any debt remitted under sub-section (4), and unless the Board otherwise directs any debt other than a debt due to Government or portion thereof in respect of which no statement is submitted under sub-section (3), shall be extinguished.