Section 7(5) in The Maharashtra Debt Relief Act, 1975
(5)For the purposes of this section, a person claiming to be a debtor shall unless the contrary is proved be presumed by the Authorised Officer to be a debtor if he produces a certificate from any Special Executive Magistrate talathi, police patil, sarpanch of a village panchayat, or any person specified by the State Government in an order from time to time made in this behalf that he is a debtor as described in such certificate. The certificate shall be issued in such form as the State Government may from time to time determine. The authority issuing the certificate may not hear the creditor before issuing such certificate.
