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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(4) in Telangana Jagirdars Debt Settlement Act, 1952

(4)The Jagir Administrator, the Co-operative Society and the scheduled bank shall also furnish a statement to the Board showing the amount of remission which the Government, the co-operative society or the scheduled bank, as the case may be, is willing to give in respect of the debt.