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State of Telangana - Section

Section 14 in Telangana Jagirdars Debt Settlement Act, 1952

14. Assignees from non-debtor not entitled to benefit of this Act.

- No application shall lie under section 11 for settlement of any debts due from a debtor to whom such debt has been transferred or assigned after the 1st January, 1941 by any person who is not himself a debtor.