Section 5(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(2)Whenever the debts due by a debtor which are guaranteed by a surety and adjusted under sub-section (1), the surety shall be discharged from liability in respect of the debts or portion of the debts of such debtor which are extinguished under sub-Section (5) of Section 26, Section 33 or sub-Section (2) of Section 34 and the surety shall not be entitled to proceed against the debtor in respect of such debts or portion.
