Section 17 in Telangana Jagirdars Debt Settlement Act, 1952
17. Certain settlements to be void.
- Every settlement by consent of a debt due from a debtor to any creditor, which is not certified by the Board under section 15, or in terms of which no award has been made under section 16, shall be void and shall not be recognised by any Court or Tribunal for any purpose whatsoever.
