Section 6(3) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(3)Every such application shall be filed or, as the case may be, sent by post within sixty days of the establishment of the said Court, which the claim of the creditor shall, for all purposes, be deemed to have been discharged against the debtor :Provided that if the creditor files an application within thirty days after the expiry of the aforesaid period and satisfies the Debt Relief Court that he was for good and sufficient cause unable to file the same within that period the Court may on such terms and conditions as it may deem fit revive the claim.
