Section 4 in The Maharashtra Agricultural Debtors Relief Act, 1947
4. Application for adjustment of debts.
(1)Any debtor ordinarily residing in any local area for which a Board was established under section 4 of the repealed Act on or after the 1st February 1947, or his creditor may make an application before the 1st August 1947 to the Court for the adjustment of his debts.(2)Every application made under sub-section (1) shall be in writing in the prescribed form and shall be singed, verified and presented in the prescribed manner.(3)Notwithstanding anything contained in section 3 an application made under this section shall contain the amounts and particulars of all debts specified in that section due by the debtor.
