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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Bharat - Subsection

Section 8(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)An application presented by a creditor shall contain the following particulars, namely-
(a)the name of the debtor;
(b)the place where the debtor resides; and
(c)the amount and particulars of his claim against such debtor.