Section 8(1) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(1)Every application presented by a debtor to the Board shall contain the following particulars, namely :-(a)the place where he resides or holds land;(b)the particulars of all claims against him together with names and residences of his creditors;(c)the particulars of all his property, together with a specification of the value of such property and the place or places at which any such property is to be found;(d)[ the particulars of estimating income from his occupation, as may be prescribed.] [Substituted by Haryana Act No. 8 of 2006.](e)a statement containing full particulars showing that he is a debtor;(f)a statement whether he has previously filed an application in respect of the same debt before the Board, and if so, with what result.
