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State of Uttar Pradesh - Section
Section 16 in The U.P. Debt Relief Rules, 1977
16. Procedure for payment of fees (Section 35).
- All fees payable under these rules shall be payable in court-fee stamps.Form A[See Rule 3 (1)]Statement to be furnished by a creditor under Section 6 of the Uttar Pradesh Debt Relief Act, 1977ToThe Tahsildar,District| Name and full address of creditor | Name and full address of person who has pledgedthe movable property with the creditor | Nature and description of property pledged (withspecific mention of gold or silver) | Approximate weight |
| 1 | 2 | 3 | 4 |
| Approximate value of the pledged property | Amount advanced to the debtor and the rate ofinterest | Date of the loan or advance | Total amount paid up to February 21,1977 by thedebtor towards | |
| Principal | Interest | |||
| 5 | 6 | 7 | 8 | 9 |
| Amount due against the debtor on February 21,1977 | Whether the creditor is in possession of thepledged property, if not, state the name and address of thetransferee together with the nature and date to transaction underwhich the property was transferred | Remarks | |
| Principal | Interest | ||
| 10 | 11 | 12 | 13 |
| (Creditor) |
| SI. No. | Name and address of creditor | Name and address of debtor or small farmer | Description of the case and the relief sought | Gift of final order | Date of final order | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |