Section 6 in The Haryana Relief of Agricultural Indebtedness Act, 1989
6. Application for settlement.
- A debtor or any of his creditors may apply to the Board appointed for the area in which the debtor resides or holds any land to effect a settlement between the debtor and his creditors.[Provided that the Board in appropriate cases may stay the recovery of the debt after hearing the parties till final settlement.] [Added by Haryana Act 8 of 1991.]
