Section 33(3) in The Maharashtra Agricultural Debtors Relief Act, 1947
(3)[ The Bank shall be entitled to recover the amount due to it from the debtor in such annual instalments as may be fixed by the Court. The amount of principal shall carry and be recoverable together with interest at such rate not exceeding [7 13/16 per cent] [This sub-section was substituted for the original by Bombay 70 of 1948, Section 10(2).] per annum as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may notify in this behalf in the Official Gazette, from time to time].
