Section 6(3) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(3)Every application under sub-section (1) or sub-section (2) shall be signed and verified in accordance with order VI, rule 15, of the first Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) and shall contain the following particulars, namely:(a)a statement that the debtor Is an agriculturist or a member of a Scheduled Caste or a Scheduled Tribe.(b)the place where the normally resides,(c)a statement of all his debts outstanding against him, including those referred to in section 4, as nearly as may be ascertainable and the names and addresses of his creditors,(d)a statement of all his property, including claims due to him. together with a specification of the value of his property and the place or places at which any such property is to be found, and(e)such other particulars, as may be prescribed;
