Section 30(3) in Telangana Jagirdars Debt Settlement Act, 1952
(3)On receipt of such notice, the Jagir Administrator, the local authority, the co-operative society or the scheduled bank, or the person entitled to maintenance, as the case may be, shall, within such time as, may, from time to time, be fixed by the Board, submit a statement to the Board showing the total amount of the debt due by the debtor as also any recurring liability against such debtor in respect of the liability for maintenance under the decree or order.
