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State of Uttar Pradesh - Section

Section 6 in The U.P. Debt Relief Rules, 1977

6. Application for determination for debts (Sections 17 and 35).

(1)Every application by a small farmer under Section 17 (1) or by his creditor under Section 17 (2) shall be caused by the Debt Settlement Officer, to be entered in a Misilband Register in Form B.
(2)Separate case files shall be opened on the basis of the applications referred to in sub-rule (1).