Section 3 in The Haryana Relief of Agricultural Indebtedness Act, 1989
3. Discharge of debt.
- Notwithstanding anything contained in any enactment for the time being in force or in any contract or other instrument having the force of law,-(a)every debt, together with any interest payable thereon, owed [ - ] [Words 'on the commencement of this Act' omitted by Haryana Act 8 of 1991.] by a debtor shall be deemed to be wholly discharged, if -(i)he had in the discharge of his debt, paid a sum exceeding or equivalent to double the amount of the principal at any time [ - ] [Words 'before the commencement of this Act' omitted by Haryana Act 8 of 1991.](ii)he, in the discharge of his debt, pays, after the commencement of this Act, a sum which, together with any sum already paid in the discharge of such debt, is equivalent to double the amount of the principal;(b)every property pledged or mortgaged by a debtor whose debt is deemed to be discharged under clause (a) shall stand released and shall vest in him free from all encumbrances when such debt is deemed to be discharged.(c)[ subject to the provisions of clause (a), the debtor is liable to repay the debt, together with any interest payable thereon, at least to the extent of twenty per cent of the gross value of his annual income from his occupation, yearly till the amount of debt together with interest payable thereon or the amount equivalent to double the amount of debt, whichever is less, is paid by him.] [Substituted by Haryana Act No. 22 of 2004.]
