Section 13 in Kerala Farmers' Debt Relief Commission Act, 2006
13. The debt shall be deemed as fully repaid.
- Notwithstanding anything contained in this Act or in any other law or contract or in any decree or order of any Court or Tribunal, if a farmer has repaid the principal amount taken as loan by him and an amount equal to it to a creditor other than institutional creditor, the debt shall be deemed to be fully discharged by the said farmer
