Section 30 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
30. Power of Court to direct payment of decretal amount by instalment.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908) the Court may at any time, on application of a judgement debtor, after notice to the decree holder, direct that the amount of any decree passed against him, whether before or after the date on which this Act comes into force, in respect of a loan, shall be paid in such number of instalments and subject to such conditions, and payable on such dates, as, having regard to the circumstances of the judgement debtor and the amount of the decree, it considers fit.
