Section 22(2) in The Himachal Pradesh Debt Reduction Act, 1976
(2)In such suit, the court shall allow only such interest as may be permissible under this Act. It shall after taking necessary accounts, declare the account which is still payable by the plaintiff to the defendant and shall on the application of the defendant, if the money is payable, pass a decree in favour of the defendant:Provided that the court shall determine the value of the service rendered in lieu of interest in the prescribed manner.
