Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rules regarding Determination of Debts, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. . Rules regarding Determination of Debts, 1950 Rules regarding Determination of Debts, 1950 1. . :- An application under sub-section (1) of sub-section (2) of Section 19 shall be filed on or before the 15th August, 1951. 2. . :- (1) An application under sub-section (1) of section 19 of the Act by a proprietor, who is divested of proprietary rights under Section 3. shall be made in Form I appended to these rules. (2) It shall be accompanied by as many true copies of the application on plain paper as there are creditor and one extra copy for the use of the Claims Officer. 3. . :- The application may be presented in person or by an agent duly authorised in writing or by a legal practitioner duly authorised in this behalf. 4. . :- On the receipt of an application under Section 19 (1) of the Act if the Claims Officer finds that any proceedings are pending in a Civil Court against the proprietor for the recovery of any amount in respect of a secured debt or claim shown in the application, he shall issue a notice in Form II appended to these rules to the Civil Court concerned. 5. . :- The notice under sub-section (1) of Section 21 of the Act shall be in Form III appended to these rules and shall be accompanied by a copy of the application made under Section 19 of the Act.