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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(1)(b) in Telangana Jagirdars Debt Settlement Act, 1952

(b)In the account of principal there shall be debited to the debtor only such amount whether paid in cash or kind as may from time to time have been actually received by him or on his account from the creditor.