Section 26(3) in The Hyderabad Agricultural Debtors Relief Act, 1956
(3)On receipt of such notice the Collector, the local authority, the co-operative society or the scheduled bank, or the person entitled to maintenance, as the case may be, shall, within such time as may be fixed by the Court from time to time submit a statement to the Court showing the total amount of the debt due by the debtor as also any recurring liability against such debtor in respect of the liability for maintenance under the decree or order.
