Section 3 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
3. Application for adjustment of debts.
(1)Any debtor or his creditor may, subject to the provisions of this Act, make an application before the [1st day of April 1970] [These figures, letters and words were substituted for the figures, letters and words '1st day of October 1969' by Maharashtra 55 of 1969, section 2.] to the Court for adjustment of the debts of the debtor.(2)Every application shall be made in writing in the prescribed form, and shall be signed, verified and presented, in the prescribed manner, and shall be accompanied by a copy of the decree and a statement showing the amount paid, if any, in relation to such decree.
