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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(4) in The Hyderabad Agricultural Debtors Relief Act, 1956

(4)The Collector, the co-operative society, and the scheduled bank shall also furnish a statement to the Court showing the amount of remission which the Government, the co-operative society, the scheduled bank, as the case may be, is willing to give in respect of the debt.