Section 6(4) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(4)Every application to be submitted to a Debt Relief Court under Sub-section (1) shall contain the following particulars and shall be signed and verified by the creditor in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (5 of 1908)-(a)a statement that the debtor is member of a Scheduled Tribe.(b)the place where he and the debtor own land, ordinarily reside or earn their livelihood and carry on business or personally work for gain;(c)a statement of all claims outstanding against the debtor including the claims, if any, as specified in Section 4 as nearly as may be ascertainable;(d)such other particulars as may be prescribed.
