Section 8 in Tamil Nadu Debt Conciliation Act, 1936
8. Procedure on receipt of application.
(1)On receipt of an application under section 4, the board shall, unless it rejects the application under section 7, pass an order fixing a date and place for hearing the application.(2)Notice of the order under sub-section (1) shall be sent by registered post to the debtor and creditors.(3)If the application is made by a creditor, the debtor shall, on his appearance, furnish the particulars mentioned in sub-section (1) of section 6 and notices shall be sent to all creditors specified by him.
