16. Sections 10 to 15 to apply to certain pending suits, appeals and execution proceedings.
- The provisions of Sections 10 to 15 shall, so far as may be, apply-(i)to suits whether brought by money-lenders or by any other person in respect of loans advanced before the commencement of this Act, and pending on the date on which the said sections come into force; and(ii)to appeals and proceedings in execution arising in respect of decrees passed on the 1st April, 1936 or thereafter on the basis of loans whether such appeals or proceedings in execution were pending on, or instituted after, the date on which the said sections come into force.
