Section 4(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)Where a creditor fails to refund, within the period specified in sub-section (1), to a debtor the amount to which the debtor may be entitled under that sub-section, the debtor may, on the expiry of such period, make an application in writing to the debt settlement officer having jurisdiction at the place where such debtor ordinarily resides for making an order directing the creditor to refund to the debtor such amount.
