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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(3) in Telangana Jagirdars Debt Settlement Act, 1952

(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.