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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(6) in Tamil Nadu Debt Relief Rules, 1980

(6)Is the sworn or affirmed enclosed to the application.I request that the pledged property may be delivered to me.I request that the mortgaged property may be ordered to be realised to me and the certificate of redemption of the property may be granted to me.Date:Signature of the applicant(Debtor.)* Strike out whichever is not applicable.Form II(See rule 3(2) of the Tamil Nadu Debt Relief Rules, 1980)Affidavit Under Clause (6) of Sub-Section (1) of Section 5 (*)/clause (6) of Sub-Section (1) of Section 6 of the Tamil Nadu Debt Relief Act, 1980Before the Tahsildar I,............aged, son/wife of........residing at.........do hereby solemnly and sincerely affirm and state as follows:-I am the applicant (debtor) herein and the creditor is having his place of business at on I pledged / mortgaged (*) the property, the full description of which is given below with the said creditor and borrowed a sum of Rs........(Rupees.......) only.Full description of property pledged/mortgaged (*) with the said creditor. I submit that I am a debtor as defined in section 3 of the Tamil Nadu Debt Relief Act, 1980 (Tamil Nadu Act 13 of 1980).My annual household income is Rs........(Rupees.......) only. I am entitled to relief under section 4 of the said Act. All the particulars furnished by me herein are true to the best of my knowledge.Date:Signature of the applicant.Solemnly affirmed and signed in my presence.
(Debtor).
(**) Signature of the Officer of theGovernment of Tamil Nadu with name in block letters,designation and date seal.Date:(*) Strike out whichever is not applicable.(**) Tahsildar or Deputy Tahsildar or Commissioner of Panchayat Union (Block Development Officer) or Co-operative Sub-Registrar.Form III(See rule 6 of the Tamil Nadu Debt Relief Rules, 1980)List of Debtors Who have made Applications to Tahsildar, Under Clause (A) of Sub-Section (1) of Section 5, Clause (A) of Sub-Section (1) of Section 6 of Tamil Nadu Debt Relief Act, 1980
Serial No. Name of the applicant (debtor) Address of the applicant (debtor) Occupation of the applicant (debtor) Date of receipt of the application by Tahsildar Name and address of the creditor as mentioned inthe application
(1) (2) (3) (4) (5) (6)
           
Dated:Signed......TahsildarForm IV(See Rule 7 of The Tamil Nadu Debt Relief Rules, 1980)Certificate Issued Under Section S(S)(B)(I) of the Tamil Nadu Debt Relief Act, 1980CertificateThis is to certify that the amount due to the......(particulars of the institution) in respect of.....(here enter description of the movable property and particulars relating to the creditor) shall be recovered from (creditor particulars) as if it were an arrear of land revenue and paid to the......(particulars of the institution) on recovery in accordance with section 5(5)(b)(ii) of the Tamil Nadu Debt Relief Act, 1980 (Tamil Nadu Act 13 of 1960).Official seal:Signature:DesignationAddress:Form V(See rule 8(i) of the Tamil Nadu Debt Relief Rules, 1980)Register of Applications Received by the Tahsildar Under the Tamil Nadu Debt Relief Act 1980