Section 12(4) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(4)The Board shall determine in the case of each debt shown in the application made by the debtor or his creditor under Section 6 or in the statement furnished by the creditor under Section 11, other than a debt declared non-genuine or unenforceable, the principal amount originally advanced, the amount paid by the debtor towards the principal or interest or both.
