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State of Rajasthan - Section

Section 12 in Rajasthan Relief of Agricultural Indebtedness Act, 1957

12. Suspension of payment of instalments.

— When the land revenue or rent, as the case may be, due by the debtor is suspended or remitted in whole or part, the instalment shall be suspended and shall become payable one year after the last of the remaining instalments. No interest shall be charged on such suspended instalments.