Section 5 in The Bombay Agricultural Debtors Relief Rules, 1947
5. Manner of publication of general notice under section 14.
- The general notice under clause (b) of section 14 shall be published by affixing copies of it at the offices of the Court concerned and of the Mamlatdars or Mahalkaris of the talukas or petas concerned. Such notice shall state that the list of debtors, who have made applications for adjustment of debts or against whom applications have been made, will be available for inspection all reasonable times in the Court.
