Section 15(2) in The Tripura Agricultural Debtors Relief Act, 1975
(2)A has borrowed a sum of Rs. 100 which with interest has accumulated to Rs. 250 and accordingly-(a)if A has repaid Rs. 200 or more his debt stands redeemed.(b)if A has repaid Rs. 160 he is liable to repay only Rs. 40 for redemption.
