Section 28 in The Tripura Agricultural Debtors Relief Act, 1975
28. Remission of interest.
- A debtor shall not be liable to pay interest upon any loan during the period for which no suit, appeal, or proceeding could be instituted or application made for recovery of the loan or for execution Of a decree in relation thereto or for which a suit, appeal, application or proceeding for recovery of the loan was stayed.
