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State of Maharashtra - Section

Section 11 in The Maharashtra Debt Relief (Adjustment of Debts) Rules, 1979

11. Recovery of court-fee.

- The court-fees recoverable under section 51 shall be recovered as arrears of land revenue.Form 1(See rule 3)[Form of application for adjustment of debt to be made by debtor]To,The Court of Civil Judge,
(Senior Division/Junior Division)The Court of Small Causes, Bombay.
Under section 24(1) of the Maharashtra Debt Relief Act, 1975, I ........son of.......... resident of village taluka district aged engaged in the occupation of................hereby apply for the adjustment of my debt under the said Act.