Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 7 in The Hyderabad Agricultural Debtors Relief Rules, 1957 7. Form of statement under section 1. - The statement which a debtor or creditor is required to submit under section 15 shall be in Form No. 4 or 5 as the case may be.
