Section 26(5) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(5)The portion of any debt remitted under sub-section (4) and unless the Board otherwise directs, any debts or portion thereof, in respect of which no statement is submitted under sub-section (3), shall be extinguished :Provided that the Board may revive the debt, if the Collector, Local Authority, Co-operative Society, Scheduled Bank or the person entitled to maintenance, as the case may be, satisfied the Board by proving that he was not served with a notice and he had no knowledge of its publication or that he was prevented from complying with the provisions of sub-Section (3) due to unforeseen or unavoidable circumstances.
