Section 4 in The Hyderabad Agricultural Debtors Relief Act, 1956
4. Application for adjustment of debts.
- [(1) Any debtor ordinarily residing in any local area (within the area to which this Act extends) or his creditor may make an application on or before the 31st May, 1957 to the Court for the adjustment of his debts.] [Sub-section (1) has been substituted by the Hyderabad Agricultural Debtors' Relief (Bombay Amendment) Act, 1957 (Bombay Act No. X of 1957), and the words 'within the area to which this Act extends' were substituted for the words 'within the State of Hyderabad' by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956. The Ordinance No. 1 of 1957 has fixed the date of making application as 20-4-1957. The same was extended to 31.5.1957 by Act No. 10 of 1957.](2)Every application made under sub-section (1) shall be in writing in the prescribed form and shall be signed, verified and presented in the prescribed manner.(3)Notwithstanding anything contained in section 3, an application made under this section shall contain the amounts and particulars of all debts specified in that section due by the debtor.
