Section 10(2) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(2)Every debt owed to a single creditor of which no such statement has been submitted to the Board in compliance with the provisions of sub-section (1) shall be deemed to be duly discharged for all purposes and all occasions against such creditor; and every debt owed to two or more creditors jointly, of which such a statement or statements signed by all such creditors or their recognised agents has or have not been so submitted, shall be, deemed to be so discharged against such creditors as have failed to submit the said statement but only to the extent of their respective shares in the said debt.
