Section 6 in Tamil Nadu Debt Conciliation Act, 1936
6. Particulars to be stated in application.
(1)Every application made by a debtor to a board shall contain the following particulars, namely:-(a)a statement that the debtor is unable to pay his debts;(b)the place where he resides;(c)the amount and particulars of all 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; and(d)particulars of the debtor's property, both movable and immovable (including claims due to him), a specification of the value thereof and of the places where the same may be found and details of any mortgage, lien or charge subsisting thereon.(2)Every application made by a creditor shall contain the following particulars, namely:-(a)the place where the debtor resides; and(b)the amount and particulars of his claim against such debtor.
