Section 6A(3) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(3)On receipt of such application, the creditor or the Court shall, after giving notice in the prescribed manner to the creditor or the debtor, as the case may be, and after making such inquiry as it thinks fit, record such settlement and certify the same if is satisfied that such settlement is bona fide and is not made with intent to defeat or delay any of the creditors of the debtor and is in the interest of the debtor. Every settlement so recorded and certified shall be binding and shall not be reopened.
