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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3) in The Hyderabad Agricultural Debtors Relief Act, 1956

(3)If all the debts found due by a debtor after taking accounts under section 22, are secured debts, and the total amount of such debts is more than sixty per cent, of the value of the property belonging to the debtor, such debts shall be further scaled down pro rata to the paying capacity of the debtor.