Section 18(3) in The Hyderabad Agricultural Debtors Relief Act, 1956
(3)The portion of the debts in respect of which the claim is remitted under sub-section (2) shall be extinguished.Explanation. - For the purposes of this section, the expression "the date of the application" shall mean the date of an application which has been made within the period prescribed under section 4 and where there are two or more applications made for adjustment of debts of the same debtor, the date of the last of such applications.
