Section 11 in The Hyderabad Agricultural Debtors Relief Act, 1956
11. Application under section 4, or 8 to be made only in respect of debtor whose debts are not more than Rs. 15,000.
- No application under section 4, or 8 shall be entertained by the Court on behalf of or in respect of any debtor, unless the total amount of debts due from him on the date of the application is not more than Rs. 15,000.
