Section 8(4) in Gujarat Rural Debtors' Relief Act, 1976
(4)If no application under sub-section (1) is received by the debt settlement officer from any debtor or creditor within the period referred to in sub-section (1), the debt settlement officer shall, on the basis of the particulars shown in the statement prepared and published under section 7, and, if necessary, after making such inquiry as he deems fit, pass an order under clause (i) or under clause (ii), of sub-section (3), as the facts and nature of the case may require; and on the passing of such order the consequences mentioned in clause (i) or, as the case may be, clause (ii) of sub-section (3) shall follow.
