Section 7(1) in The Maharashtra Debt Relief (Adjustment of Debts) Rules, 1979
(1)For the purpose of determining the average gross annual income of a debtor during the five years immediately preceding the date of application made under section 24 (such period being hereinafter in this rule referred to as "the said specified period"), the Court shall,-(i)in the case of a debtor who is a marginal farmer, small farmer or other agriculturist, obtain from the Tahsildar within the limits of whose jurisdiction, the debtor resides or holds agricultural land or other property, such particulars as it may consider relevant, as respects the debtor's land holding, the produce raised thereupon during the said specified period and the approximate value of such produce;(ii)in the case of a debtor who is a worker, rural artisan or rural labourer, obtain from the Tahsildar within the limits of whose jurisdiction, the debtor resides or holds agricultural land or other property, such particulars as it may consider relevant, as respects the sources of his income and the approximate amount of annual income derived therefrom and in the case of a worker who is employed, shall, in addition require such worker to produce a certificate of salary or wages paid to him annually during the said specified period, given by his employer.
