Section 9 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
9. Consolidation of claims.
- On the expiry of ninety days after the establishment of the Debt Relief Court, the Court receiving the applications under Section 8 shall consolidate all the claims against a particular debtor in one case and if such debtor owns land, ordinarily resides or earns livelihood within its jurisdiction shall proceed to deal with it, otherwise it shall transfer the same to such Debt Relief Court within the jurisdiction of which the debtor owns land, ordinarily resides or earns his livelihood, for disposal:Provided that in respect of debts [to which the proviso to sub-section (2) of Section 8 apply,] [Substituted by M.P. Act No. 33 of 1972.] the period of ninety days shall be counted from the appointed date.
