Section 4 in The Jammu and Kashmir Debtors, Relief Act 1976
4. Application for settlement between a debtor and his creditors.
- Within six months or such longer period as the Government may, by notification specify for a particular area, from the date on which a Board is established under section 3, a debtor or any of his creditors shall apply to the Board appointed for the area in which a debtor resides or holds any land to effect settlement between the debtor and his creditors :Provided that in case of a debtor or any of his creditors residing in the district of Ladakh; in the Sub-Division of Gurez, in Matchil illaqa of Tehsil Kupwara and Tehsil Karnah in the District of Baramulla; in Tehsil Gool Gulabgarh in Niabat Panchari of Tehsil Udhampur; in the territorial jurisdiction of the Police Station Dudoo Basantgarh ofTehsil Ramnagarand in Thakra Kote and Nagote illaqas of Tehsil Reasi in the District of Udhampur; in Tehsil Budhal in the District of Rajouri; in Niabat Banni in the District of Kathua and in Marew, Wadwan and Paddar illaqas of Tehsil Kishtwar in the District of Doda; application may be made within twice such period.
