Section 6(2) in The Jammu and Kashmir Debtors, Relief Act 1976
(2)Every application presented by a creditor shall contain the following particulars and shall be in such form as may be prescribed-(a)the place where the debtor resides or holds land ;(b)the amount and particulars of the creditors claim against his debtor;(c)the history of each such debt and the particulars of the amount originally advanced and the rate of interest chargeable and recovered;(d)the names and particulars of the other creditors as far as these are known lo the applicant;(e)particulars, so far as these are known to such creditor, of the debtors property;(f)a statement whether such creditor has previously filed an application in respect of the same debt before the same or another Board, and if so, with what result; and(g)a statement whether the liability has been incurred by the debtor himself or has devolved upon him by succession or otherwise.
