Section 18(1) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(1)(a)Separate accounts of principal and interest shall be taken;(b)In the accounts of principal and interest, there shall be debited the amounts, if any, respectively due for principal (including costs) and interest under or in relation to the decree:Provided that, if such decree does not specify the amount of principal and interest separately or does not contain any material for determining the same, two-thirds and one-third of the amount awarded by such decree shall, for purposes of this clause, be deemed to be the amount awarded on account of principal (including costs) and interest respectively.
