Section 34(b) in The United Provinces Agriculturists Relief Act 1934
(b)if the Court finds that the provisions of clause (a) of section 32 (1) have not been complied with by the creditor, it may, if the creditor's claim is established in whole or in part, disallow the whole or a portion of the interest found due, as it may deem reasonable in the circumstances of the case, and shall disallow the creditor's costs ;
