Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Telangana - Subsection Section 35(2) in Telangana Jagirdars Debt Settlement Act, 1952 (2)If all the debts found due by a debtor after taking accounts under section 28 are unsecured, such debt shall be further scaled down pro rata to the paying capacity of the debtor.
