Section 35 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
35. Re-opening of transactions.
- Notwithstanding anything contained in any law for the time being in force, the Court shall, in any suit to which this Act applies, between the money-lender and the debtor, whether heard ex-parte or otherwise,(a)re-open any transaction, or any account already taken between the parties;(b)take an account between the parties;(c)reduce the amount charged to the debtor in respect of any excessive interest;(d)if on taking accounts it is found that the money-lender has received more than what is due to him, pass a decree in favour of the debtor in respect of such amount;Provided that, in the exercise of these powers, the Court shall not,-(i)re-open any adjustment or agreement purporting to close previous dealings and to create new obligations which have been entered into by the parties or any person through whom they claim at a date more than six years from the date of the suit to which this Act applies;(ii)do anything which affects any decree of a Court.Explanation. - For the purposes of this section, "excessive interest" means interest at a rate which contravenes any of the provisions of section 31.
