Section 4(b) in The Punjab Agricultural Indebtedness (Relief) Act, 1975
(b)every debt owed to any person by a small farmer shall be deemed to be wholly discharged if -(i)the small farmer has, in the discharge of his debt, paid a sum exceeding or equivalent to one and a half times of the amount of the debt at any time before the commencement of this Act;(ii)the small farmer in the discharge of his debt, pays after the commencement of this Act; a sum which together with any sum already paid in the discharge of such debt is equivalent to one and a half times the amount of the debt;
