Section 30(3) in The Bombay Money Lenders Act, 1946
(3)On the date fixed for the hearing of the application or on such date to which the hearing may be adjourned from time to time, the Court shall make an inquiry and shall after taking an account of the transactions between the parties pass an order declaring the amount, if any, still payable by the debtor to the money-lender, in respect of the principal and interest, if any. In taking accounts under this section the Court shall follow the provisions of sections 18 to 29 [and section 31 A] [These words, figures and letter were inserted by Bombay 57 of 1949, section 5.].
