- (1.) THESE are six connected applications challenging the validity of Part IV of the marwar Relief of Indebtedness Act of 1941 (hereinafter called the Act) dealing with debt Conciliation Boards. We propose to decide these cases by one judgment as the main arguments raised in them are the same.
(2.) BEFORE we mention the grounds on which the validity of the provisions of Part IV of the Act is being attacked, we would like briefly to mention the facts of these six cases.
(3.) IN Birdichand's case (No. 46 of 1955), the Debt Conciliation Board has acted under Section 13 (2) of the Act, and discharged the debt.;