Section 28 in The Rajasthan Money-Lenders Act, 1963
28. Power of court to direct payment of decretal amount by instalments.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), the court may, at any time, on the application of a judgment-debtor, after notice to the decree-holder, direct that the amount of any decree passed against him, whether before or after the date on which this Act comes into force, in respect of a loan shall be paid in such number of instalments and subject to such conditions, and payable on such dates, as, having regard to the circumstances of the judgment-debtor and the amount of the decree, it considers fit:Provided that nothing contained in this section shall apply to a decree passed under Order XXXIV of the First Schedule to the said Code.
