Section 11(1) in Punjab Relief of Indebtedness Act, 1934
(1)Every application presented by a debtor to a board shall contain the following particulars, namely:-(a)the place where he resides or holds lands ;(b)the particulars of all claims against him together with names and residences of his creditors ;(c)the particulars of all his property, together with a specification of the value of such property and the place or places at which any such property is to be found ;(d)a statements that he is unable to pay his debts, and that they do not exceed the prescribed amount;(e)A statement whether he has previously filed an application in respect of the same debt before the same or another board, and if so, with what result.
