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State of Telangana - Section

Section 27 in Telangana Jagirdars Debt Settlement Act, 1952

27. Examination of creditor and debtor.

- In an application for the settlement of debts if the amount of the creditor's claim is disputed the Board shall, when taking accounts, examine both the creditor and the debtor as witnesses, unless for reasons to be recorded the Board deems it unnecessary so to do.