Section 4 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
4. Application for settlement between debtor and his creditor.
(1)A debtor or any of his creditors may apply to the Board appointed for the area in which any holding of the debtor, or any part thereof, is situated or where the debtor ordinarily resides to effect of settlement between the debtors and his creditors.(2)No debtor or creditor shall make more than one application, and where applications have been made by the debtor and any of his creditors the application made by the creditors shall be merged in the application made by the debtor.
