Section 16 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
16. Provisions when default is made in payment of instalment.
(1)If any instalment or part thereof becomes irrecoverable the Collector shall certify accordingly.(2)If an instalment or part thereof is certified as irrecoverable under Sub-section (1) or if two consecutive instalments remain in arrears, the Collector, on the application of the creditor, shall pass an order that the order of the Debt Relief Court fixing instalments shall cease to have effect, and he may fix such smaller instalments for the remaining debt and in such manner as he thinks fit :Provided that if an instalment so fixed by the Collector or any part therefor or if two consecutive instalments, so fixed by the Collector again remain in arrears the balance remaining due shall be recoverable as if a decree and in case of a mortgage lien or charge as if a final decree, had been passed by a Civil Court.
