Section 9 in Punjab Relief of Indebtedness Act, 1934
9. Application for settlement between a debtor and his creditors.
- A debtor or any of his creditors may apply to the board appointed for the area in which a debtor resides or holds any land, to effect a settlement between the debtor and his creditors :Provided that no application shall be made if the debtor's debts exceed ten thousand rupees of such larger sum as the Chief Commissioner may prescribe for any particular area.
