Section 39 in The Maharashtra Agricultural Debtors Relief Act, 1947
39. Postponement of payment of instalment in case of remissions etc.
(1)Whenever from any cause the payment of one-half or more of the land revenue payable to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Orders, 1959.] Government is suspended or remitted the payment of the whole of the instalment due for that year and the full amount of the instalment due for each subsequent year under an award made under section 8, 9, 32 or 33 shall be postponed for one year.(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Orders, 1959.] Government is suspended or remitted one half of the amount of the instalment for that year and the full amount of the instalment due for each subsequent year under an award made under section 8, 9, 32 or 33 shall be postponed for one year.
