Section 8(6) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(6)If any creditor fails to produce the documents, statement of accounts, his account books or copies thereof in accordance with the provisions of sub-section (5), the Debt Relief Court may dismiss the application and declare such claims to be discharged for all purposes and all occasions against such debtor.[(6-A) Whenever claim of creditor shall be deemed to have been or is discharged under sub-section (4), or sub-section (6), as the case may be the Debt Relief Court shall, in case the debt is secured by mortgage of or charge upon any immovable property of a debtor or by pawn or pledge of any movable property of the debtor, pass an order against the creditor for redelivery of immovable property or, as the case may be, for return of movable property pawned or pledged, and if for any reason the security is lost or deteriorates or is destroyed, for payment to debtor of money value thereof 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 1984.]
