Section 11 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
11. Procedure at hearing of liquidation petitions.
(1)On the day fixed for the hearing of a liquidation petition or on any subsequent day to which the hearing may be adjourned, the Court shall require proof that the petitioner is entitled to present the liquidation petition :Provided that he shall, for the purpose of proving his inability to pay debts, be required to furnish only such proof as to satisfy the Court that there are prima facie grounds for believing the same and the Court, if and when so satisfied, shall not be bound to hear any further evidence thereon.(2)The Court shall also examine the petitioner, if he is present, as to his conduct, dealings and property in the presence of such creditors as appear at the hearing and the creditors shall have the right to question him thereon.(3)The Court shall, if sufficient cause is shown, grant time to the petitioner or any of his creditor to produce any evidence which appears to it to be necessary for the proper disposal of the petition.(4)A memorandum of the substance of the examination of the petitioner and of any other oral evidence given shall be made by the Court and shall form part of the record of the case.
