Section 13 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
13. Power to direct payment of decretal amount by instalments.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908), the Court may, at any time, on application of a judgment-debtor after notice to the decree-holder direct that the amount of any decree passed against him whether before or after the date on which these Regulations came into force, in respect of a loan, shall be paid in such number of instalments, on such dates and subject to such conditions as having regard to the circumstances of the judgment-debtor and the amount of the decree it considers fit.
