Section 10(5) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(5)If the aggregate of the amounts credited in the account of interest in the manner laid down in sub-section (1) is less than the total amount of the principal, the difference between the total amount so credited and the total amount of the principal or the balance outstanding in the account of interest, whichever is less, shall be allowed as interest.
