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

State of Telangana - Subsection

Section 30(1) in Telangana Jagirdars Debt Settlement Act, 1952

(1)On receipt of an application for settlement of debts, the Board shall give notice to the Jagir Administrator requiring him to state to the Board within such time as may be fixed by it the amount of the debt due by the debtor to Government.