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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(1)(c) in Telangana Jagirdars Debt Settlement Act, 1952

(c)In the accounts of principal and interest there shall also be debited the amount, if any, respectively due for principal (including costs) and interest under any decree or order passed by a competent court in respect of any debt: