Section 10(2) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(2)A Debt Relief Court shall reduce by forty percent, the principal amount of the loans advanced prior to the 1st of January, [1945] [Substituted and Inserted and shall be deemed to have been Substitued and Inserted w.e.f. 13.10.1961 vide section 8 Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex-Ord. dated 23.4.1962.] as found in accordance with the provisions of sub-section (1) to be due on the date of the application filed under section 6 [or under sub-section (1) of section 6A, as the case may be.]
