Section 14(9) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(9)Nothing in this section shall be construed as empowering a Debt Relief Court to re-open any debt in respect of which a scheme of repayment has already been prepared by such a Court under the Regulations before the appointed date.
