Section 12 in The Bhopal Debt Redemption Act, 1955
12. Debtor's right to use.
- Notwithstanding anything contained in any law for the time being in force or the terms of any contract regarding the date or dates on which a loan shall become due, a suit to which this Act applies for the redemption of a mortgage or for accounts may be instituted by a debtor at any time after the commencement of this Act.
