Section 8(2) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(2)On the date on which the case is fixed for hearing, every creditor shall produce the documents in his possession or control on which he bases his claim. he shall also furnish a full and true statement of accounts of all previous transactions between him and his debtor leading to the claim and his account books or copies thereof, if any, in his possession or control. If such documents and statement are not produced at such hearing or at any adjourned hearing fixed for the purpose by Debt Relief Court, the Court may declare such claim to be discharged for all purposes and all occasions against such debtor or debtors :Provided that, if the Debt Relief Court is satisfied that any creditor was, for good and sufficient cause, unable to produce such documents or statements, it may, on such condition as to costs as it may think fit, extent the date for the purpose and may revive the claim.
