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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(ii) in The West Bengal Relief of Rural Indebtedness Act, 1975

(ii)in every case in which the debtor is a small farmer, or a marginal farmer whose land is irrigated, the authority shall, subject to such, rules as may be made in this behalf, by an order, reduce the debt to such amount as does not exceed twenty per cent, of the estimated gross value of the agricultural produce earned by such debtor in the year preceding the year in which the determination takes place, multiplied by a figure not exceeding seven and shall make a further order that the amount of the debt be repaid in such monthly or annual instalments covering a period not exceeding seven years, either with or without interest, as the authority may determine.