Section 21 in Telangana Jagirdars Debt Settlement Act, 1952
21. Service of notice on debtors and creditors to submit statements of debts.
- On receipt of an application for settlement of debts, the Board shall-(a)give notice to the debtor (unless the debtor is himself an applicant) and to every creditor (other than the creditor who is himself an applicant) whose name and address are given in the application, and(b)publish a general notice, requiring the debtor and all creditors to submit a statement in the prescribed form within one month from the date of the service of the notice or the publication of the general notice, whichever is later:Provided that if the Board is satisfied that the debtor or any other creditor is for good and sufficient cause unable to comply with the notice within the time specified therein it may extend the period for the submission of the statement.
