Section 15(1) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(1)When the amount due has been determined under Section 14, the Debt Relief Court shall, after taking into account liability of the debtor in respect of the claims referred to in Section 6, prepare a scheme of repayment of the debtor's debt.
