- Notwithstanding anything contained in any other law for the time being in force, or in any contract, decree, or other instrument, the liability of a small farmer to repay any debt [including] [Substituted by U.P. Act No. 2 of 1979.] interest shall not exceed twenty per cent of the gross value of agricultural produce for the year preceding the year in which the application under Section 17 is made multiplied by seven and such liability shall be spread over a period of seven years to be reckoned from the date of its determination under Section 19.
