Section 13C(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(2)If after the sale of immovable property referred to in Section 13-A or 13-B, any creditor has grounds to believe that the property remaining with the debtor is not sufficient to give effect to the terms of the agreement registered under sub-section (2) of Section 12, he may apply to the Deputy Commissioner or such Revenue Officer as he may authorise in this behalf for the grant of a certificate that the remaining amount payable under the agreement is irrecoverable. Such application shall be in writing and shall specify the above stated grounds.
