Section 13 in The Bhopal Debt Redemption Act, 1955
13. Amendment of decrees.
(1)Notwithstanding the provisions of any decree or of any law for the time being in force, an agriculturist or a workman liable to pay the amount due under a decree to which this Act applies passed before the commencement of this Act, may apply to the Tribunal having jurisdiction for the amendment of the decree by reduction according to the provision of this Act of the amount due under it and on receipt of such application the Tribunal shall, after notice to the opposite party, calculate the amount due from the applicant in accordance with the provisions of Sections 14 and 15, and shall amend the decree accordingly :Provided that if the decree was passed by a court outside the State of Bhopal, it shall not be executed against the land or agricultural produce or person of the judgement-debtor unless the decree-holder agrees to an amendment of the decree in accordance with the provisions of this Act.(2)A decree amended under the provisions of sub-section (1) shall be deemed to bear the date of the original decree.(3)In amending a decree under the provisions of this section the Tribunal shall accept the findings on which the decree was based except in so far as they are inconsistent with the provisions of Section 14.
