Section 33(1) in The Displaced Persons (Debts Adjustment) Act, 1951
(1)In directing payment of any sums by instalments under the first part of the decree, the Tribunal shall take into account among other matters-(a)the present income of the displaced debtor from all sources and the income that is likely to accrue to him in future;(b)the size of the family dependant upon him for the ordinary necessaries of life and the expenditure likely to be incurred for the education and marriage of the children of the displaced person dependant upon him.
