Section 14 in The Maharashtra Agricultural Debtors Relief Act, 1947
14. Service of notice on debtors and creditors to submit statement of debts.
- On receipt of an application for adjustment of debts, the Court shall -(a)give notice to the debtor (unless the debtor is himself an applicant) and to every creditor (other than the creditor who is himself an applicant) whose name and address are given in the application, and(b)publish a general notice,requiring the debtor and all creditors to submit a statement in the prescribed form within one month from the date of the service of the notice or the publication of the general notice, whichever is later:Provided that if the Court is satisfied that the debtor or any creditor is for good and sufficient cause unable to comply with the notice within the time specified therein it may extend the period for the submission of the statement.
