Section 24 in Telangana Jagirdars Debt Settlement Act, 1952
24. Preliminary issues.
(1)On the date fixed for the hearing of an application made under section 11, the Board shall decide the following points as preliminary issues:-(a)whether the person for the settlement of whose debts the application has been made is a debtor;(b)whether the total amount of debts due from such person on the date of the application is or exceeds Rs. 5,000/-(2)If the Board finds that such person is not a debtor or that the total amount of debts due from such person on the date of the application is less than Rs. 5,000/- the Board shall dismiss the application forthwith.
