Section 7(f) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(f)the amount and particulars of all his property together with-(i)a specification of the value of all such property not consisting of money;(ii)the place or places at which such property is to be found; and(iii)a declaration of his willingness to place at the disposal of the Court all such property save in so far as it includes such particulars as are exempted by the Code of Civil Procedure, 1908 (V of 1908), or by any other enactment for the time being in force from liability to attachment and sale in execution of a decree;
