Section 20 in The Hyderabad Agricultural Debtors Relief Rules, 1957
20. Government to fix maximum rates of interest.
- Government shall, from time to time, by notification in the Official Gazette , fix a rate of interest not exceeding six per cent, per annum, at which loans for seasonal finance may be advanced by persons authorised under section 63.Form 1(See rule 5)To,The Court of the Munsiff/ Subordinate Judge/ Judge of the City Civil Court.Under section 4(1) of the Hyderabad Agricultural Debtors Relief Act, 1956, I, ................................................ son of..........., resident of .................... taluka, age and doing business as ......................hereby apply for the adjustment of my debts under the said Act.
