Section 30 in Maharashtra Money-Lending (Regulation) Act, 2014
30. Power of Court to direct payment of decretel amount by installment.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 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 this Act comes into force, in respect of a loan, shall be paid in such number of installments and subject to such conditions, and payable on such dates, as, having regard to the circumstances of the judgment debtor and the amount of the decree, it considers fit.
