Section 10(3) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(3)If the creditor or any of the joint creditors fails without sufficient cause to be present in person or by his recognised agent or, with the permission of the Board by legal practitioner, in accordance with the provisions of Section 20, at any of the hearings fixed by the Board, or fails to produce full particulars and documents as required under sub-section 91) of Section 11, the debt due to him or to the joint creditors, as the case may be, shall be deemed for all purposes and all occasions to have been fully discharged.
