Section 7 in The Himachal Pradesh Debt Reduction Act, 1976
7. Amendment of decree.
(1)Notwithstanding the provisions of any decree or of any law for the time being in force, a person liable to pay the amount due under a decree to which this Act applies, may apply to the civil court, which passed the decree or to which the execution of the decree has been transferred, for the amendment of the decree by reduction, according to the provisions of this Act, of the amount due under it, and on receipt of such application the court shall after notice to the opposite party, calculate the amount due from the applicant in accordance with the provisions of sections 8 and 9 and shall amend the decree accordingly.(2)A decree amended under the provisions of sub-section (1) shall be deemed to bear the date of the original decree.(3)In amending a decree under the provisions of this Act the court shall accept the findings on which the decree was passed except in so far as they are inconsistent with the provisions of sections 8 and 9.
