Section 5 in The Hyderabad Agricultural Debtors Relief Rules, 1957
5. Applications under sub-section (1) of section 4 and sub-section (1) of section 8.
- Applications under sub-section (1) of section 4 shall be in Forms No. 1 and 2 and applications under sub-section (1) of section 8 shall be in Form No. 3. They shall be presented to the Court during office hours by the applicants personally or shall be sent by registered post addressed to the Court and shall be received by the Civil Judge or by such person as may be authorised by him to receive them.
