Section 10 in Gujarat Rural Debtors' Relief Act, 1976
10. Postponement of payment of instalment in case of remissions, etc.- (1) Whenever from any cause the payment of one-half or more of the land revenue payable to the State Government is suspended or remitted, the payment of the whole of the instalment due for that year and the full amount of the instalment due for each subsequent year under section 9, shall be postponed for one year.
(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the State Government is suspended or remitted, one-half of the amount of the instalment for that year and full amount of the instalment due for each subsequent year under section 9, shall be postponed for one year.
