Section 61 in Telangana Jagirdars Debt Settlement Act, 1952
61. Operation of Act XVI of 1956 excluded from debts to which the present Act applies.
- No debts or liabilities to which this Act applies shall be dealt with or form the subject matter of any proceedings under [the Andhra Pradesh (Telangana Area) Agricultural Debtors' Relief Act, 1956] [This Act is repealed by the Telangana Adaptation of Laws (No.2) Order, 2016 issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act XVI of 1956).
