Section 16 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
16. A copy of the notice under sub-section (1) of Section 8 shall be served on each known creditor. A copy shall be pasted on the district and tehsil office notice boards and the notice board of the Board's office. A copy shall also be pasted in a conspicuous place in the village where the debtor ordinarily resides and all the villages within the area for which the Board has been appointed where any holding or land of the debtor or part thereof is situate.
