Section 30(3) in Punjab Relief of Indebtedness Act, 1934
(3)Where in any proceeding concluded on or after the 15th day of October, 1939, any decree has been passed or on award has been given by an arbitrator against a debtor in respect of a debt as defined in Section 7, which is not in conformity with sub-sections (1) and (2), such decree or award shall be voidable at the opinion of the debtor on whose application, made within six months from the date of the extension of the Punjab Relief of Indebtedness (Amendment) Act, 1940, to the Union Territory of Delhi, the Court shall set aside the decree or award, reopen the transaction and pass such order as may be in conformity with the provisions of this section.
