Section 15(4) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(4)If after the transfer of property, if any, under sub-section (2), the debt as determined under Section 14, has not been satisfied, the Debt Relief Court shall fix instalments for the repayments of the remaining debt in such manner as may be prescribed and may in case of default order payment of simple interest at a rate not exceeding four per cent if the debt is unsecured and three per cent if it is secured :Provided that in fixing instalments the Debt Relief Court shall have regard to the extent of the transferable property in the possession of the debtor, and his paying capacity to be determined in accordance with the rules made in this behalf.
