Section 6(2) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2)Whenever the debts due by a debtor which are guaranteed by a surety are adjusted under sub-section (1), the surety shall be discharged from liability in respect of the debts or portion of the debts of such debtor which are extinguished under subsection (1) of section 15, sub-section (3) of section 17, sub-section (5) of section 26 section 34 or sub-section (2) of section 35; and the surety shall not be entitled to proceed against the debtor in respect of such debts or portion.
