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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(d) in Tamil Nadu Debt Conciliation Act, 1936

(d)particulars of the debtor's property, both movable and immovable (including claims due to him), a specification of the value thereof and of the places where the same may be found and details of any mortgage, lien or charge subsisting thereon.