Section 27(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the State Government is suspended or remitted under the Code, one-half of the amount of the instalment for that year and the full amount of the instalment due for each subsequent year under an award made under sections 6, 7 or 23 shall be postponed for one year.
