Section 7 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
7. Preliminary procedure in proceedings under section 6.
Upon the admission of an application under section 6 [or section 6A] [Inserted and shall be deemed to have been inserted with effect from 13.10.1961 vide sections 6 and 7 of Rajasthan of Act No. 9 of 1962 (Published in Rajasthan Gazette Part IV-A, Ex.-Ord. dated 23.4.1962.] all creditors of the applicant, including those to whom any liability referred to in section 4 is, due, shall be joined as parties to the proceedings and Debt Relief Court shall pass an order fixing a date of hearing, shall cause notice of such date, together with a copy of the application, to be served on all such creditors of the applicant and shall cause copies of such notice and application to be affixed to the Court house.
