Section 8 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
8. Submission of claims by creditors.
(1) On or before the date fixed for the hearing of the creditors under section 7, which shall not be earlier than two months from the date of service of notice or of the issue of proclamation under Order, V, rule 20, of the First schedule to the Code of Civil procedure 1908 (Central Act V of 1908), every creditor shall submit a statement of his claim signed and verified in the manner prescribed by order VI, rule 15 of the first Schedule to the said Code, such Statement shall be submitted in person, by agent, by pleader or by registered post and every claim not so submitted deemed for all purposes and all occasions to have been. discharged as against such debtor or debtors:Provided that, if the Debt Relief Court is satisfied that for good and sufficient cause any creditor was unable to submit his claims, it may extend the time upon such conditions, as to costs as it may think fit and may revive the claim.(2)On the date on which the case is fixed for hearing, every creditor shall produce the documents in his possession or control on which he bases his claim. he shall also furnish a full and true statement of accounts of all previous transactions between him and his debtor leading to the claim and his account books or copies thereof, if any, in his possession or control. If such documents and statement are not produced at such hearing or at any adjourned hearing fixed for the purpose by Debt Relief Court, the Court may declare such claim to be discharged for all purposes and all occasions against such debtor or debtors :Provided that, if the Debt Relief Court is satisfied that any creditor was, for good and sufficient cause, unable to produce such documents or statements, it may, on such condition as to costs as it may think fit, extent the date for the purpose and may revive the claim.
