Section 3(2) in Tamil Nadu Debt Relief Rules, 1980
(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.
