Section 13 in The Haryana Relief of Agricultural Indebtedness Act, 1976
13. Procedure on submission of statements of debts.
(1)Every creditor submitting in compliance with a notice issued under sub-section (1) of Section 12 a statement of the debts owed to him shall furnish, along with such statement, full particulars of all such debtts, and shall at the same time produce all documents (including entries in books of accounts) on which he relies to support his claims, together with a true copy of every such document :Provided that a decree or order of a civil Court shall be conclusive evidence as to the amount of the debt to which the decree relates, but the amount may be reduced if it exceeds double the principal loan or has been made up by including simple interest at a rate higher than six per cent per annum.(2)The debt settlement officer shall after marking for the purpose of identification every original document so produced and verifying the correctness of the copy, retain the copy and return the original to the creditor.
