- Every application presented by a small farmer under Section 17 shall contain the following particulars, namely-(a)the name of the small farmer and the place where he resides or holds land;(b)the name and address of the creditor;(c)the particulars of all debts payable by a small farmer to each creditor;(d)the particulars of all properties of the small farmer together with the approximate value of such property and the place or places at which they are to be found;(e)[ the particulars of the annual household income of the small farmer ; [Substituted by U.P. Act No. 2 of 1979.](f)the gross value of the agricultural produce for the year referred to in Section 20.]
