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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(3)(i) in Telangana Jagirdars Debt Settlement Act, 1952

(i)If the debtor makes default in the payment of any instalment due under the award to any creditor such creditor may apply in the prescribed form to the Board for execution of the award;