Section 4(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)The Government may, by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O., 1957.] from time to time establish one or more Boards for the settlement of debts or any class of debts and the notification shall specify the extent of the jurisdiction of the Board or Boards so established.
