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State of Haryana - Section

Section 18 in The Haryana Relief of Agricultural Indebtedness Act, 1976

18. Decision of debt settlement officer to be final.

- If any question arises in any proceedings under this Act whether a loan or liability is a debt or not, or whether a person is a debtor or not, the decision of the debt settlement officer shall be final, and shall not be called into question in any Court.