Section 3(3) in Tamil Nadu Debt Relief Rules, 1980
(3)The certificate referred to in sub-clause (ii) of clause (b) of sub-section (1) of section 5 and in sub-clause (ii) of clause (b) of sub-section (1) of section 6 shall be given by the Headquarters Deputy Tahsildar of a taluk or the Deputy Tahsildar in charge of a sub-taluk where the debtor normally resides, on a request made by the debtor in writing.
