Section 11 in The Punjab Relief of Indebtedness Act, 1934
11. Particulars to be stated in application.
(1)Every application presented by a debtor to board shall contain the following particulars, namely :-(a)the place where he resides or holds land;(b)the particulars of all claims against him together with names and residences of his creditors;(c)the particulars of all his property, together with a specification of the value of such property and the place or places at which any such property is to be found;(d)a statement that he is unable to pay his debts, and that they do not exceed the prescribed amount;(e)[ a statement whether he has previously filed an application in respect of the same debt before the same or another board, and if so, with what result.] [Added by Punjab Act, 6 of 1942, section 3-A.](2)Every application presented by a creditor shall contain the following particulars, namely :-(a)the place where the debtor resides, or holds land;(b)the amount and particulars of his claim against such debtor;(c)a statement that the debtor is unable to pay his debts.
