Section 26 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
26. Notice to Collector, co-operative societies, Registrar, local authorities and others.
(1)On receipt of an application for settlement of debts, the Board shall give notice to the Collector requiring him to state to the Board within such time as may be fixed by it the amount of the debt due by the debtor to Government.(2)The Board shall also give similar notice to any local authority, co-operative society, scheduled bank to which any debt may be due by the debtor and also to any person who is entitled to maintenance from the debtor, under a decree or order passed by a competent Court. In the case of any debt due to a co-operative society, the Board shall also give notice to the Registrar of Co-operative Societies or to such officer as the Registrar may nominate in this behalf.(3)On receipt of such notice, the Collector, the local authority, the co-operative society, the scheduled bank, or the person entitled to maintenance, as the case may be, shall, within such time as may be fixed by the Board, from time to lime, submit a statement to the Board showing the total amount of the debt due by the debtor as also any recurring liability against such debtor in respect of the liability for maintenance under the decree or order.(4)The Collector, the co-operative society or the scheduled bank shall also furnish a statement to the Board showing the amount of remission which the State Government, the co-operative society or the scheduled bank, as the case may be, is willing to give in respect of the debt.(5)The portion of any debt remitted under sub-section (4) and unless the Board otherwise directs, any debts or portion thereof, in respect of which no statement is submitted under sub-section (3), shall be extinguished :Provided that the Board may revive the debt, if the Collector, Local Authority, Co-operative Society, Scheduled Bank or the person entitled to maintenance, as the case may be, satisfied the Board by proving that he was not served with a notice and he had no knowledge of its publication or that he was prevented from complying with the provisions of sub-Section (3) due to unforeseen or unavoidable circumstances.
