27. Board to enquire into and decide the dispute in case no amicable settlement is reached.
(1)Where a Board does not succeed in bringing about an amicable settlement of the dispute; it shall make an enquiry into the same, receive such evidence as it considers necessary, and decide the amount; if any, payable to the money-lender and order payment of the amount, with or without cost, in instalments as provided in Sections 15 and 16.(2)In case it is decided that nothing is due from the debtor, the Board may award costs, if any, to the debtor.(3)The decision of the Board shall be deemed to be a decree within the meaning of clause (2) of Section 2 of the Code of Civil Procedure, 1908.
