Section 7(3) in The Maharashtra Debt Relief Act, 1975
(3)No application under this section shall be entertained by the Authorised Officer unless the creditor either deposits the pledged property or any document evidencing such pledge or both or the value of such property, if the property for any reason is not available with the creditor, in which case he shall make an affidavit stating the reasons for which the property is not available.
