Section 6 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
6. Particulars to be stated in application. - (1) Every application presented by a debtor to a Board shall contain the following particulars, namely :-
(a)a statement that the debtor is unable to pay his debts;(b)the place where he resides;[(c) (i) in the [Mahakoshal region excluding merged territories], the amount and particulars of all claims against him, together with the names and residences of his creditors so far as they are known to, or can by the exercise of reasonable care and diligence be ascertained by him;][(ii) X X X](d)the amount and particulars of all his property, including claims due to him, together with a specification of the value of such property not consisting of money, and the place or places at which any such properly is to be found.(2)Every application presented by a creditor shall contain the following particulars, namely:-(a)the place where the debtor resides; and(b)the amount and particulars of this claim against such debtor.
