Section 38(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the Government is suspended or remitted, one-half of the amount of the instalment for that year and the full amount of the instalment for that year and full amount of the instalment due for each subsequent year under settlement or an award made under Section 32 shall be postponed for one year.
