7D. Discharge of loan on payment of double the amount of the principal
- Any loan in respect of which the money-lender has realised from the debtor an amount equal to, or more than twice the amount of the principal, shall stand discharged and the amount, if any, so realised in excess of twice the amount of loan shall be refunded by the money-lender to the debtor.Chapter-III Provisions relating to suits in respect of loans and execution of decrees
