Section 8 in The Haryana Relief of Agricultural Indebtedness Act, 1976
8. Application for settlement.
- A debtor or any of his creditors may apply within a period of six months from the date of notification under sub-section (2) of Section 1, to the debt settlement officer appointed for the area in which a debtor resides or holds any land to effect a settlement between the debtor and his creditors.
