Section 8(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)On receipt of an application under sub-section (i), the debt settlement officer shall serve a notice in such form and in such manner as may be prescribed upon the other party, requiring him to be present before the debt settlement officer for the purpose of being heard in connection with such application on a date specified in the notice and on all subsequent dates to which the hearing of the application may from time to time be adjourned by the debt settlement officer.
