Section 33(3) in The Hyderabad Agricultural Debtors Relief Act, 1956
(3)The bank or society shall be entitled to recover the amount due to it from the debtor in such annual instalments as may be fixed by the Court having regard to the circumstances of the debtor and the by-laws of the bank or society and the amount of principal shall carry and be recoverable together with interest at such rate not exceeding 6 per cent. per annum as the Government may notify in this behalf in the Jarida from time to time.
