Section 14(5) in The Haryana Relief of Agricultural Indebtedness Act, 1976
(5)Where the debtor is found to have repaid to the creditor an amount equal to or exceeding, double the principal amount, or the debtor on being apprised of such findings pays an amount which makes the total repayment equal to double the amount of principal, the debt settlement officer shall declare the debt as fully discharged and thereupon the provisions of clause (c) of Section 5 shall apply to the debt. In case the amount repaid to the creditor is found to be in excess of double the principal, the debt settlement officer shall order the refund of the same to the debtor by the creditor.
