Section 7 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
7. Consolidation of claims.
- On the expiry of ninety days after the establishment of the Debt Relief Court the receiving the applications under Section 6 shall consolidate all the claims against a particular debtor in one case and if such debtor owns land, ordinarily resides or earns his livelihood within its local jurisdiction, shall proceed with the case, otherwise it shall transfer the same to the Debt Relief Court within the local jurisdiction of which the debtor ordinarily resides.
