Section 17(2) in The Maharashtra Debt Relief Act, 1975
(2)If the judgment debtor pays the instalments so falling due within a period of twelve months [after the expiry of this Chapter,] [These words were substituted for the words 'after this expiry of this Act' by Maharashtra 18 of 1979, Section 8(b).] then such instalments shall be deemed to have been paid on the due date.
