Section 6A(5) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(5)If the Court is satisfied, after recording and certifying such settlement, that there are also other debts due from the debtor which are not included in the settlement the court shall treat the application under sub-section (1) as having been admitted as an application under section 6.] [Inserted and shall be deemed to have been inserted with effect from 13.10.1961 vide sections 5 and 7 of Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex-Ord., dated 23.41962.]
