Section 5(1)(b) in The Hyderabad Agricultural Debtors Relief Act, 1956

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State of Maharashtra - Subsection

Section 5(1)(b) in The Hyderabad Agricultural Debtors Relief Act, 1956

(b)every debtor, on being required to do so by notice in writing by any of his creditors, shall, within two months from the date of the receipt of such notice, file before the Court a true and correct statements.

(i)of all the debts owned by such debtor;

(ii)whether he holds any land used for agricultural purposes and whether he has been cultivating land personally;

(iii)of his income from agriculture and from sources other than agriculture in the year preceding the date of the notice.

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State of Maharashtra - Subsection

Section 5(1)(b) in The Hyderabad Agricultural Debtors Relief Act, 1956