Section 6(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)Any of the creditors of a debtor may also furnish, within the period prescribed under sub-section (1), to the local authority within whose jurisdiction the debto, ordinarily resides a true statement in writing in prescribed form containing the following particulars in respect of the debt or debts due to him by the debtor, namely:-(i)full particulars of the debt.(ii)the name and residence of the debtor,(iii)the place where the creditor resides,(iv)particulars showing whether the debtor is a marginal farmer, small farmer, rural artisan, or rural labourer,(v)such other particulars as may be prescribed.Explanation 1.- For the purpose of this section, "local authority" means.-(a)in the case of a debtor who ordinarily resides within the jurisdiction of a gram panchayat, nagar panchayat, borough municipality or a municipal corporation, the pram panchayat the nagar panchayat, the borough municipality or the municipal corporation, as the case may be, within whose jurisdiction he resides;(b)in any other case, such authority as may be prescribed;Explanation 2.- If a debtor does not ordinarily reside in any place within the jurisdiction of any local authority but holds land in any such place, he shall be deemed to reside at such place.
