Section 3(a) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(a)every debt, together with any interest payable thereon, owed [ - ] [Words 'on the commencement of this Act' omitted by Haryana Act 8 of 1991.] by a debtor shall be deemed to be wholly discharged, if -(i)he had in the discharge of his debt, paid a sum exceeding or equivalent to double the amount of the principal at any time [ - ] [Words 'before the commencement of this Act' omitted by Haryana Act 8 of 1991.](ii)he, in the discharge of his debt, pays, after the commencement of this Act, a sum which, together with any sum already paid in the discharge of such debt, is equivalent to double the amount of the principal;
