Section 8(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(1)An application presented by a debtor to the Board under Section 4 shall contain the following particulars, namely-(a)a statement that the debtor is unable to pay his debts;(b)the place where he normally resides;(c)the amount and particulars of all claims against him, together with the names and residences of his creditors so far as they are known to, or can by the exercise of reasonable care and diligence be ascertained by him;(d)the amount and particulars of all his property including claims due to him together with a specification of the value of property and the place or places at which any such property is to be found.
