Section 16(2) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(2)When the land revenue or rent, as the case may be, is suspended or remitted, in whole or in part, in respect of any area the instalment payable by every debtor whose land is situate within such area, shall, whether such debtor is liable to pay land revenue under the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959) in respect of such land, be suspended and shall become payable one year after the last of the remaining instalments. No interest shall be charged on such suspended instalments for the period it remains suspended.
