Section 9 in The Punjab Relief of Indebtedness Act, 1934
9. Application for settlement between a debtor and his creditors.
- A debtor or any of his creditors may apply to the board appointed for the area in which a debtor resides or holds any land, to effect a settlement between the debtor and his creditors:Provided that no application shall be made if the debtor's debts exceed ten thousand rupees or such larger sum as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe for any particular area.
