Section 30(3) in The Punjab Relief of Indebtedness Act, 1934
(3)Where in any proceeding concluded on or after the 15th day of October, 1930, any decree has been passed or an award has been given by an arbitrator against a debtor in respect of a debt as defined in section 7, which is not in conformity with sub-sections (1) and (2), such decree or award shall be avoidable at the option of the debtor on whose application, made within six months from the commencement of the Punjab Relief of Indebtedness (Amendment) Act, 1940, the Court shall set aside the decree or award, reopen the transaction and pass such order as may be in conformity with the provisions of this section.
