Section 12(1) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(1)If a creditor or a debtor, as the case may be, challenges the genuineness or enforceability of any debt included in an application, the Board shall adjudicate upon the issue.[ - ] [Sub-section (2) and (3) omitted by Government Haryana Act No. 8 of 1991.]
