Section 14 in The Jammu and Kashmir Debtors, Relief Act 1976
14. Debts, in respect of which no application for settlement is made, to be void.
- Every debt due from a debtor who resides or holds any land within the local area for which a Board is established under section 3 in respect of which no application had been made under section 4 within the period specified in the said section 4, shall be extinguished.
