Section 21 in The Haryana Relief of Agricultural Indebtedness Act, 1989
21. Application of provisions of Parliament Act 36 of 1963.
- Unless otherwise provided in this Act, the provisions of the Limitation Act, 1963 (Parliament Act 36 of 1963), shall apply to an application under Section 6 as if the application were a plaint in a suit for recovery of the loan.
