(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 civil court which passes the decree or to which the execution of the decree has been transferred, for the amendment of the decree by reduction according to the provisions of this Act of the amount due under it, and on receipt of such application the court shall, after notice to the opposite party, calculate the amount due from the applicant in accordance with the provisions of sections 9 and 10 and shall amend the decree accordingly:Provided that if the decree was passed by a court outside Uttar Pradesh, 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 provision 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 court shall accept the findings on which the decree was-based except in so far as they are inconsistent with the provisions of section 9.
