Section 7 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
7. Contents of liquidation petition.
- Every liquidation petition shall contain the following particulars, namely :(a)a declaration that the petitioning industrial worker (hereinafter referred to as petitioner) is entitled to present a liquidation petition;(b)a statement that he is willing but unable to pay his debts;(c)the place where he ordinarily resides or personally works for gain or, if he has been arrested or imprisoned the place where he is in custody;(d)the Court (if any) by whose order he has been arrested or imprisoned or by which an order has been made for the attachment of his property, together with particulars of the decree in respect of which any such order has been made;(e)the amount and the particulars of all pecuniary claims against him, together with the names and residences of his creditors so far as they are known to, or can, by the exercise of reasonable care and diligence, be ascertained by him;(f)the amount and particulars of all his property together with-(i)a specification of the value of all such property not consisting of money;(ii)the place or places at which such property is to be found; and(iii)a declaration of his willingness to place at the disposal of the Court all such property save in so far as it includes such particulars as are exempted by the Code of Civil Procedure, 1908 (V of 1908), or by any other enactment for the time being in force from liability to attachment and sale in execution of a decree;(g)a statement showing the number of his dependents and his average income; and(h)a statement whether the petitioner has on any previous occasion filed a liquidation petition and, where such a petition has been filed,-(i)if such petition has been dismissed under Section 14 or the proceedings have been cancelled under Section 34, the reason for such dismissal or cancellation;(ii)if such petition has been allowed, concise particulars of the debts liquidated, including a statement whether any previous liquidation has been cancelled and, if so, the grounds therefor.
