Section 33(2) in The United Provinces Agriculturists Relief Act 1934
(2)In such suit the Court shall [allow only such interest as may be permissible under the law applicable to the agriculturist debtor] [ Substituted by U.P. Act XIII of 1940]. It" shall, after taking necessary accounts, declare the amount which is still payable by the plaintiff to the defendant, and shall on the application of the defendant, and if the money is payable, pass a decree in favour of the defendant.
