Section 17 in The Maharashtra Debt Relief Act, 1975
17. Relief against default in payment of instalments.
(1)Where a decree for payment of a decretal amount by instalments contains provision, that in default of one or more instalments, the whole amount shall become due at once then, notwithstanding anything in such provision, non-payment of any instalment falling due during the period in which the proceedings in execution remain stayed [under this Chapter] [These words were substituted for the words 'under this Act' by Maharashtra 18 of 1979, Section 8(a).], shall not be deemed to be a default for the purposes of such provision.(2)If the judgment debtor pays the instalments so falling due within a period of twelve months [after the expiry of this Chapter,] [These words were substituted for the words 'after this expiry of this Act' by Maharashtra 18 of 1979, Section 8(b).] then such instalments shall be deemed to have been paid on the due date.
