Section 14(4) in The Haryana Relief of Agricultural Indebtedness Act, 1976
(4)The debt settlement officer shall determine in the case of each debt shown in the application made by the debtor or his creditor under Section 8 or in the statement furnished by the creditor under Section 13, other than a debt declared non-genuine or unenforceable, the principle amount originally advanced, the amount paid by the debtor towards the principal or interest or both and the interest at the rate of six per cent per annum from the date the principal amount was advanced to the 22nd day of August, 1975, however, that in calculating the interest, the payments made by the debtor from time to time shall first be adjusted against the interest due on the date of payment and then towards the principal and onwards interest shall be calculated on the principal amount thus remaining outstanding.
