Section 11 in The Tripura Agricultural Debtors Relief Act, 1975
11. Service of notice on debtors and creditors to submit statement of debts.
- On receipt of the application under Section 6, the Tribunal shall-(a)give notice to the debtor (unless the debtor is himself an applicant) and to every creditor (other than the creditor who is himself an applicant) whose name and address are given in the application, and(b)cause the copies of the notice to be affixed on the notice board of the offices of Tribunal, Tahsildar and Gram Panchayat having jurisdiction over the respective areas in which the debtor and each of the creditors ordinarily reside;requiring the debtor and all creditors to submit a statement in the prescribed form which one month from the date of the service of the notice or affixation of the notice on the Notice board whichever is later :Provided that in the Tribunal is satisfied that the debtor or the creditor is for good and sufficient cause unable to comply with the notice within the time specified therein, it may extend the period for the submission of the statement.
