Section 8 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
8. Procedure of Debt Relief Court, dealing with claim.
- The Debt Relief Court dealing with the claim under Section 6 shall -(i)pass an order fixing a date of hearing;(ii)cause notice of the date of hearing together with a copy of the application to be served on all the creditor of the debtor and the debtor; and(iii)cause copies of such notice and application to be affixed to the Court house.
