Section 11 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
11. manner of fixing instalments under sub-section (3) of section 11.
- The total number of annual instalments shall not exceed 12 :Provided that in fixing the amount of instalments in which the debt shall be paid, the court shall ascertain the net annual income of the debtor and the total amount of instalments payable by the debtor shall not exceed the net annual income.Explanation.- For the purpose of this clause the net annual income of the debtor shall mean the balance of his annual income after deducting (i) such sums as may be considered necessary for the payment of liability, if any, imposed on the debtor under a decree or order for maintenance passed by a competent court; (ii) such sum as may be considered necessary for the maintenance of the debtor and his dependants: and (iii) the sum required by the debtor to pay the assessment and taxes in respect of current year to government and to local authorities.
