(1)(a)Every debtor referred to in clause (f) of sub-section (1) of section 4 shall make an application in such form and containing such particulars as may be prescribed to the Tahsildar having jurisdiction over the area within which such debtor ordinarily resides for an order releasing the mortgaged property and for the grant of a certificate of redemption.(b)Every such application shall be,-(i)supported by an affidavit, which shall be in such form and be sworn or affirmed before such officer or authority as may be prescribed and which shall state that the debtor is entitled to relief under section 4; and(ii)accompanied by a certificate from the prescribed authority as to the annual household income of such debtor.(c)Every such application shall be made [on or before the 30th day of June 1982] [This expression was substituted for the expression 'the 31st day of October 1981' by section 3(i)(b) of the Tamil Nadu Debt Relief (Amendment) Act, 1982 (Tamil Nadu Act 12 of 1982). Earlier, for the expressions 'after the expiry of seven months from the date of the commencement of this Act', 'the 31st day of January 1981', the expressions 'after the 31st day of January 1981', 'the 31st day of October 1981' by section 5(i)(b) of the Tamil Nadu Debt Relief (Amendment) Act, 1981 (Tamil Nadu Act 10 of 1981) and by section 3(i)(b) of the Tamil Nadu Debt Relief (Second Amendment) Act, 1981 (Tamil Nadu Act 48 of 1981), respectively.]:Provided that the Tahsildar may, in his discretion, allow further lime not exceeding one month for making any such application, if he is satisfied, that the debtor had sufficient cause for not making the application in time, but no application shall be made [after the 31st day of July 1982] [This expression was substituted for the expression 'the 31st day of October 1981' by section 3(i)(b) of the Tamil Nadu Debt Relief (Amendment) Act, 1982(Tamil Nadu Act 12 of 1982).[Earlier, for the expression ' after the expiry of seven months from the date of the commencement of this Act', 'the 31st day of January 1981', the expression 'after the 31st day of January', ' the 31st day of October' by section 5(i)(b) of the Tamil Nadu Debt Relief (Amendment) Act 1981 (Tamil Nadu Act 10 of 1981) and by section 3(i)(b) of the Tamil Nadu Debt Relief (Second Amendment) Act, 1981 (Tamil Nadu 48 of 1981), respectively].
