Section 10(3) in The Orissa Money-lenders' Act, 1939
(3)Where a decree passed by a Court on the 1st April, 1936 or thereafter, on the basis of a loan remains unsatisfied in whole or in part on the date on which the Orissa Money-lenders' (Amendment) Act, 1947 (Orissa Act XVII of 1947) comes into force, the Court which passed the decree or the Court or other authority to which the decree is sent for execution shall, on the application of the judgement-debtor, exercise the powers specified in Sub-section (2) and the decree shall be modified accordingly.
