(3)On receipt of a statement under sub-section (1) or an application under sub-section (2), and after such inquiry conducted in the manner prescribed, the Tahsildar shall by order, determine-(i)where a statement has been furnished by the creditor under sub-section (1), which of the persons who have pledged movable property with him arc entitled to relief under Section 5; and(ii)where an application has been made by the debtor under sub-section (2), whether the debtor is entitled to relief under Section 5;and direct the creditor to produce, on or before the date specified in the order, the movable property pledged by such debtor.
