Section 9 in Kerala Farmers' Debt Relief Commission Act, 2006
9. Special provisions in respect of settlement of certain loans taken by farmer.
(1)Notwithstanding anything contained in tins Act or in any other law or contract or decree or order of any Court or Tribunal, a member authorised by the Commission may initiate negotiation to,-(a)reschedule short-term loans into medium term loans and medium term loans into long term loans, in respect of the debts availed of by a farmer described in clause (b) of sub-section (1) of section 5, from commercial banks or other scheduled banks, or(b)provide necessary facilities for one time settlement of agriculture loans falling under the category of non-performing assets, as per the guidelines issued by the' Reserve Bank of India, or(c)waive penal interest as per the norms fixed by the Reserve Bank of India, with the concurrence of the Reserve Bank of India and the National Bank for Agriculture and Rural Development(2)Where any settlement of loan is made under sub-section (1), the said farmer shall be bound to repay such loan to the bank concerned, within the period allowed,by such bank -
