Section 5(2)(b) in Tamil Nadu Debt Relief Act, 1976

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State of Tamilnadu - Subsection

Section 5(2)(b) in Tamil Nadu Debt Relief Act, 1976

(b)Every such application shall be,-

(i)supported by an affidavit, which shall be in such form and be sworn or affirmed before such officer or authority as may be prescribed and which shall state that the debtor is entitled to relief under section 4; and

(A)in the case of a landless agricultural labourer or a rural artisan, as to the annual household income of such debtor; and

(B)in the case of a small farmer, as to the extent of land held by him (whether as owner, tenant or mortgagee with possession) and that his principal means of livelihood is income derived from agricultural land.

(ii)accompanied by a certificate from the prescribed authority,-

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State of Tamilnadu - Subsection

Section 5(2)(b) in Tamil Nadu Debt Relief Act, 1976