Section 6 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
6. An application under Section 4 shall be made in Form No. 1 appended to these rules, and shall be presented at any time during court hours by the applicant in person or by an agent authorised in writing to the Chairman or any member of the Board.
It shall be accompanied in the case of a debtor, who is a tenant, raiyat or malik-makbuza, by his rasid-bahi, and in the case of a debtor, who is a proprietor, by a certified copy of entries in the register of a proprietary mutations showing the village share or shares possessed by him.The applicant shall also state in the application if he had applied previously for conciliation of his debts to any other Board and if so shall state the decision of that Board.
