Section 38 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
38. Postponement of payment of instalment in case of remission, etc.
(1)Whenever from any cause the payment of one-half or more of the land revenue payable to the Government is suspended or remitted, the payment of whole of the instalment due for that year and the full amount of instalment due for each subsequent year under an award of instalment shall be postponed for one year.(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the Government is suspended or remitted, one-half of the amount of the instalment for that year and the full amount of the instalment for that year and full amount of the instalment due for each subsequent year under settlement or an award made under Section 32 shall be postponed for one year.
