Section 11(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)Any Jagirdar ordinarily residing in any part of [the area to which this Act extends] [Substituted for the words 'the State of Hyderabad' by the A.P.A.O., 1957.] or his creditor may make an application to a Board of competent jurisdiction on or before such date as the Government may notify in the [Official Gazette] [Substituted for the word 'Jarida' by A.P.A.O., 1957.] for settlement of debts due by the Jagirdar.
