3. Statement and applications by creditors and debtors (Sections 6 and 35).
(1)Every creditor referred to in Section 5 (a) shall furnish to the Tahsildar concerned, a statement in Form A within a period of sixty days from the date of commencement of these rules.(2)The statements in Form A and the applications made by debtors under Section 6 (2) shall be caused to be entered by the Tahsildar in Misilband Register in Form B.(3)Separate case files shall be opened on the basis of the statements and applications referred to in sub-rule (2).
