Section 8 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
8. Particulars to be stated in application.
(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.(2)An application presented by a creditor shall contain the following particulars, namely-(a)the name of the debtor;(b)the place where the debtor resides; and(c)the amount and particulars of his claim against such debtor.(3)An application presented under this section shall be submitted by the debtor or creditor or by their authorised representatives in case of their Inability owing to genuine reasons to the Chairman of the Board personally and the Chairman shall make a note of this thereon in his own hand.
