24. District Collector to furnish information as to facts.
- Any creditor may apply to the Collector of the district in which the creditor believes his debtor to have been or to be assessed to income-tax or is an agriculturist for information as to the above fact and the Collector shall thereupon ascertain such information and grant to such creditor a memorandum in the prescribed form whether the debtor has been so assessed to income-tax or such debtor is an agriculturist or not. Such information shall be received in every Court as evidence of the facts stated therein.
