10. Manner of notification of claims by creditor - [Section 14].
(1)Every creditor, whose debt is secured by the mortgage of, or is a charge on any estate or tenure or part thereof vested in the State under Section 4 [or 3A] [Inserted by Notification No. 1644 L.R., dated 24.2.1960.] may, within six months of the date of such vesting or the date on which such creditor is dispossessed under the provisions of clause (g) of Section 4, or within three months from the date of appointment of the Claims Officer, whichever date is later, notify his claim by filing a petition in writing before the Claims Officer giving the following particulars of his claim, namely :-(i)name and address of the creditor;(ii)name and address of the proprietor or tenure-holder, as the case may be;(iii)amount of the principal advanced;(iv)number of Tauzi and Khewat number of the estate or tenure mortgaged or charged (if a part of an estate or tenure is mortgaged or charged, the share mortgaged or charged should be stated here);(v)a certified or true copy of the document forming the basis of the claim;(vi)the amount of interest or the total of the profits from the mortgaged property already realised by the creditor and time or times of realisation of such interests or profits; and(vii)any other particulars which may be necessary for the determination of the claim.(2)The petition of claim shall be filed in duplicate and shall be verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of plaints.
