18. Special provision in the case of certain sales of movable property.
- Where in execution of any decree, any movable property of any debtor has been sold on or after the 1st March 1972, any judgement-debtor may, within six months from the publication of this Act, apply to the Court for an order that the provisions of section 7 and of sections 10 and 11 be applied to the decree and the Court, shall, if satisfied that the applicant is a debtor entitled to the benefits of those sections apply the same and order the decree-holder to refund any sum received by him on or after the 1st March 1972 in excess of the amount to which he would have been entitled if the property had not been sold:Provided that no such order shall be made without notice to the decree-holder and without affording him an opportunity to be heard in the matter.
