Section 5 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
5. Debt Relief Inspectors.
(1)The State Government may, by notification, appoint as many persons as it thinks fit to be Debt Relief Inspectors.(2)A Debt Relief Inspector appointed under sub-section (1) shall exercise jurisdiction within such local area or areas as may, from time to time, be assigned to him by the State Government.(3)A Debt Relief Inspector shall exercise such powers and perform such functions as are conferred or imposed upon him by or under this Act.
