Kerala Farmers Debt Relief Commission Act, 2006


LawyerServices

w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  INTRODUCTION
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  3 Constitution of the Commission View Judgements
  4 Term of the Commission and conditions of service of the members View Judgements
  5 Powers and Functions of the Commission View Judgements
  6 To declare as distress affected area or distress affected crop View Judgements
  7 Application for debt relief View Judgements
  8 Sittings of the Commission View Judgements
  9 Special provisions in respect of settlement of certain loans taken by farmer View Judgements
  10 Re-scheduling of loans taken by a farmer from financial institutions View Judgements
  11 Bar of suits, applications and other proceedings View Judgements
  12 Payment of debt in instalments View Judgements
  13 The debt shall be deemed as fully repaid View Judgements
  14 Annual Report to be laid before the Legislative Assembly View Judgements
  15 Accounts and Audit View Judgements
  16 Overriding effect of Act View Judgements
  17 Bar of jurisdiction of Civil Court View Judgements
  18 Members of the Commission shall be public servants View Judgements
  19 Protection of action taken in good faith View Judgements
  20 Power to remove difficulties View Judgements
  21 Power to make rules View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon