Section 11(2) in The Bengal Agricultural Debtors Act, 1936
(2)An application made by a creditor under sub-section (2) of section 8 shall contain a statement of debt, in the prescribed from, which shall include the following:-(a)the name of the place where the debtor ordinarily resides;(b)the total amount of every debt claimed by the creditor to be owing to him from the debtor;(c)the history of each such debt with particulars of the original principal and the rate of interest chargeable;(d)the names and addresses of the other creditors, so far as they are known to the creditor;(e)particulars, so far as they are known to the creditor, of the debtor's property, as in clause (e) of sub-section (1);(ee)[] [Clause (ee) inserted by Bengal Act 8 of 1940.] particulars of any property as in clause (e) of which the creditor has taken possession either as security for, or in lieu of payment of, any portion of the principal of the debt or any portion of the interest thereon, together with the name and address of any person who may be in possession of any portion of such property under the creditor;(f)particulars, so far as they are known to the creditor, of any supplementary income of the debtor; and(g)a declaration that agriculture is the primary means of livelihood of the debtor.
