Section 39(1) in The Hyderabad Agricultural Debtors Relief Act, 1956
(1)Whenever from any cause the payment of one-half or more of the land revenue payable to the 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 sections 8, 9, 32, 33, 52 or 66 shall be postponed for one year.
