Section 33(2) in The Hyderabad Agricultural Debtors Relief Act, 1956
(2)Unless the debtor pays the amount of such debts within a period of three months from the date of the order or such extended period not exceeding three months as the Court may allow and produces the creditor's receipt therefor, the Court shall prepare a scheme embodying the terms of an award to be passed under this section for adjustment of the debts and shall send the scheme to the Primary Land Mortgage Society situated in the local area and if there is no such Primary Land Mortgage Society in that local area, to the Hyderabad Central Co-operative Land Mortgage Bank registered or deemed to be registered under the Hyderabad Co-operative Societies Act, 1952, for acceptance within a period of two months from the date of receipt by it of the scheme. If the Primary Land Mortgage Society or the Hyderabad Central Co-operative Land Mortgage Bank, as the case may be, agrees to accept the scheme, or does not inform the Court within the period of the said two months that it does not agree to accept the scheme, the Court shall make an award in the prescribed form directing that the society or bank, as the case may be, shall pay the creditors in cash the debts as finally scaled down or if the creditors so desire, in bonds issued by the Hyderabad Central Co-operative Land Mortgage Bank, such bonds being guaranteed by the Government for such amount in full satisfaction of all the debts due to them from the debtor. The Court shall further direct that such amount shall be charged on all the immovable property of the debtor.
