Section 7 in The Jammu and Kashmir Debtors, Relief Act 1976
7. Procedure on receipt of application.
(1)On receipt of an application under section 4, the Chairman of the Board shall pass an order fixing a date and place for hearing the application.(2)Notice of the order under sub-section (1) shall be sent to creditors by registered post, acknowledgement due, and where the debtor is not the applicant, notice of the order under sub-section, (1) shall be sent to such debtor in a similar manner.(3)Where service of such notice in the manner provided in sub-section (2) is not practicable, the notice shall be served in any other manner prescribed by rules.
