Section 9 in Tamil Nadu Debt Conciliation Act, 1936
9. Dismissal of application.
- An application under section 4 may be dismissed by the board at any stage of the proceedings-(a)if, for reasons to be stated in writing, the board does not consider it desirable or practicable to effect a settlement of debts; or(b)if, in the opinion of the board, the applicant fails to pursue his application with due diligence:Provided that, when such applicant is a creditor, the board, instead of dismissing such application, may substitute the debtor or any other creditor who shall, thereafter, be deemed to be the applicant for the purposes of this Act; or(c)if the application includes a claim which, in the opinion of the board, is collusive and intended to defraud any creditor.
