Section 23 in The M.P. Ceiling On Agricultural Holdings Act, 1960
23. Application by creditor to competent authority.
(1)Any creditor of a holder of surplus land may, within sixty days from the publication of the final statement under sub-section (6) of Section 11, file an application to the competent authority specifying therein the amount and particulars of his debt or claims against such holder.(2)An application under sub-section (1) shall contain such further particulars as may be prescribed and shall be signed and verified in accordance with the manner prescribed by the Code of Civil Procedure, 1908 (V of 1908), for signing and verifying plaints.(3)The claim of every creditor other than a creditor mentioned in the return filed under Section 9, who fails to file an application under sub-section (1) shall be deemed for all purposes and all occasions to have been discharged against the debtor.(4)The provision of Section 5 of the [Indian Limitation Act, 1908 (IX of 1908)] [See now the Limitation Act, 1963 (36 of 1963).] shall apply to an application under this Section.
