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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in The West Bengal Relief of Rural Indebtedness Act, 1975

(1)A debtor may, within such time and in such manner as may be prescribed, make an application to an authority for the local area within which such debtor ordinarily resides, for determination of his debt.