Section 14(8) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(8)If in the case of a secured loan, the Court is satisfied that the loan advanced on a pawned article has been paid in full and nothing is due to the creditor, it shall [pass an appropriate order under sub-section (8-A)] [Substituted by M.P. Act No. 23 of 1984.].[(8-A) The Court in all cases of secured loan under this section shall where it finds that nothing is due to the creditor, order him to redeliver possession of immovable property, or, as the case may be, to return movable property pawned or pledged, and if for any reason the security is lost, or deteriorates or is destroyed, to pay to the debtor such money value as he may be entitled therefore, and the said Court shall, without prejudice to exercise of any power under Section 11, be entitled to pass such other incidental orders, including an order for payment of mesne profits, reasonable interest and costs, as it may having regard to the circumstances of the case, deem fit] [Inserted by M.P. Act No. 23 of 1934.].
