Section 6A(4) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(4)After the Debt Relief Court has recorded and certified a setlement under sub-section (3), it shall call upon the debtor to declare if there are any other debts due by the debtor which are not included in the settlement. If the debtor makes a declaration that there are no such debts, the court shall make an order in terms of the settlement.
