Section 11 in The Chota Nagpur Encumbered Estates Act, 1876
11. Scheme for settlement of debts.
- When the amount due in respect of the debts and liabilities mentioned in Section 8 has been finally determined, the Manager shall prepare and submit to the Commissioner schedule of such debts and liabilities, and a scheme for the settlement thereof, [x x x] [Omitted by Act 8 of 1922.][x x x] [Omitted by Act 8 of 1922.]
