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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(2)Every application presented by a creditor shall contain the following particulars, namely :-
(a)the place where the debtor resides or holds land;
(b)the amount and particulars of his claim against such debtor;
(c)a statement containing full particulars of the debtor.