Section 12(7) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(7)In the cases not falling under sub-section (5), the Board shall, keeping in view the outstanding amount of principal and interest as determined under sub-section (4), and the paying capacity of the debtor determined under sub-section (6), as the case may be, order the payment of the amount in yearly equal instalments not exceeding seven :Provided that in no case the debtor shall be required to pay towards the principal and interest any amount that exceeds double the principal :Provided further that where the amount of yearly instalment in respect of all the debts exceeds the paying capacity of the debtor, the debts shall be proportionately reduced so as to make the yearly instalments equal to the paying capacity and on payment of the instalments so determined, the debt or debts shall stand fully discharged.
