Section 3(c) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(c)[ subject to the provisions of clause (a), the debtor is liable to repay the debt, together with any interest payable thereon, at least to the extent of twenty per cent of the gross value of his annual income from his occupation, yearly till the amount of debt together with interest payable thereon or the amount equivalent to double the amount of debt, whichever is less, is paid by him.] [Substituted by Haryana Act No. 22 of 2004.]
