Section 10 in The Haryana Relief of Agricultural Indebtedness Act, 1976
10. Particulars to be stated in application.
(1)Every application presented by a debtor to the debt settlement officer shall contain the following particulars, namely:-(a)the place where he resides or holds land;(b)the particulars of all claims against him together with names and residences of his creditors;(c)the particulars of all his property together with a specification of the value of such property and the place or places at which any such property is to be found;(d)the particulars of his household income;(e)a statement containing full particulars showing that he is a debtor;(f)a statement whether he has previously filed an application in respect of the same debt before the debt settlement officer, and if so, with what result.(2)Every application presented by a creditor shall contain the following particulars, namely :-(a)the place where the debtor resides or holds land;(b)the amount and particulars of claim against such debtor;(c)a statement containing full particulars of the debtor.
