Section 23(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)Every debtor by or against whom an application is made under section 11 or who is a party to an application made under section 15 shall produce all books of accounts and shall give such inventories of his property and such lists of his property or his creditors and debtors and of the debts due from and to him, submit to such examination in respect of his property or his creditors, attend at such time before the Board and generally do all such things as may be required by the Board or as may be prescribed.
