Section 30 in The United Provinces Agriculturists Relief Act 1934
30. Rate of interest on undecreed loans taken before this Act came into force for the period after January 1, 1930] [Republished by Section 27 (I) of U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940, not being loans as defined in that Act].
(1)Notwithstanding anything in any contract to the contrary no debtor shall be liable to pay interest on a loan taken before this Act comes into force at a rate higher than that specified in Schedule II for the period from Janauary 1, 1930, till such date as may be fixed by the [State Government] [ Substituted by the ALO 1950 for "Provincial Government"] in the [Official Gazette] [ Substituted for "Gazette" by the ALO 1937] in this behalf.(2)If a decree has already been passed on the basis of a loan and remains unsatisfied in whole or in part, the Court which passed the decree shall on the application of the judgment-debtor amend it by reducing, in accordance with the provisions of sub-section (1), the amount decreed on account of interest.(3)A decree amended in accordance with the provisions of sub-section (2) shall be deemed to bear the date of the original decree, and, notwithstanding any provision in any law to the contrary, no appeal shall lie from any order amending a decree under that sub-section.(4)Any amount already received by the creditor on account of interest in excess of that due under this section shall be credited towards the principal ; but nothing in this section shall be deemed to entitle a debtor to claim refund of any part of the interest already paid by him
