Section 24(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)On the date fixed for the hearing of an application made under section 11, the Board shall decide the following points as preliminary issues:-(a)whether the person for the settlement of whose debts the application has been made is a debtor;(b)whether the total amount of debts due from such person on the date of the application is or exceeds Rs. 5,000/-
