3. Applications to be made by debtors under section 5(1)(a) and 6(1)(a).
(1)The applications referred to in clause (a) of sub-section (1) of section 5 and in clause (a) of sub-section (1) of section 6 shall be in Form I.(2)The affidavit referred to in sub-clause (i) of clause (b) of sub-section (1) of section 5 and in sub-clause (i) of clause (b) of sub-section (1) of section 6 shall be in Form II. The affidavits shall be sworn in or affirmed before an officer of the Government of Tamil Nadu in the grade of Tahsildar or Deputy Tahsildar or Commissioner of Panchayat Union (Block Development Officer) or Co-operative Sub-Registrar.(3)The certificate referred to in sub-clause (ii) of clause (b) of sub-section (1) of section 5 and in sub-clause (ii) of clause (b) of sub-section (1) of section 6 shall be given by the Headquarters Deputy Tahsildar of a taluk or the Deputy Tahsildar in charge of a sub-taluk where the debtor normally resides, on a request made by the debtor in writing.
