Section 14(1) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(1)The Debt Relief Court shall, notwithstanding anything contained in any other enactment for the time being in force, reopen all transactions made [34 years before the last transaction or before the 1st January 1964 in relation to members of Scheduled Tribes and before the 1st January 1966 in relation to members of Scheduled Castes] [Substituted by M.P. Act No. 33 of 1972.] whichever is earlier and, as far as may be, ascertained in respect of each debt the amount of principal actually paid to the debtor and the date on which it was originally advanced. It shall, notwithstanding the provisions of any agreement or law to the contrary, calculate the interest due in accordance with the rate specified in the First Schedule or such lower rate of interest as may have been agreed upon between parties. It shall also determine the amount of principal, if any, of each debt which would have remained unpaid if the calculation of interest had been made as herein provided :Provided that where any sum is payable under a labour agreement or service bond, the Debt Relief Court shall, after equitable adjustment of the remuneration of the labour rendered by the debtor from the date of the agreement or bond, determine the debt due by the debtor.Explanation. -(a)"Labour agreement" or "service bond" means an agreement in writing or otherwise where in consideration for the performance of manual labour for a continuous period of one month by any person is included and includes an advance exceeding the equivalent of one month's fair and equitable remuneration made or to be made to such person or at his request to some one else and the interest, if any, on such advance.(b)[ "fair and equitable remuneration" means such amount as the State Government may, after taking into consideration the rates of wages prevailing at the relevant time in similar employment, by notification, fix.] [Substituted by M.P. Act No. 33 of 1972.]
