Section 4 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
4. Establishment of Debt Relief Courts.
(1)The State Government may, by notification, establish such number of Debt Relief Courts in the State as it may deem fit to establish.(2)The State Government shall appoint a Revenue Officer not below the rank of a Deputy Collector to be the presiding officer of a Debt Relief Court.(3)The Debt Relief Court shall have such territorial jurisdiction as may be specified in the notification under sub-section (1).
