Section 14(1) in The Bhopal Debt Redemption Act, 1955
(1)In a suit to which this Act applies or in amending a decree under the provisions of Section 13, the Tribunal shall, notwithstanding anything contrary in any law, decree or contract or in any agreement purporting to close past transaction, determine the principal and take into account all sums paid by or on behalf of the debtor and in the case of a mortgage with possession the net profits realised by the mortgagee or which, with the exercise of ordinary diligence, might have been realised by him, and shall determine the amount, if any, due by the debtor in accordance with the provisions of the following sub-section :Provided that for the purpose of determining the principal, the Tribunal shall treat as principal any accumulated interest which has been converted into principal at any statement or settlement of account or by any contract in the course of the transaction made before the first day of January, 1926, but shall treat as interest any accumulated interest which has been converted as aforesaid at any such statement, settlement or contract made on or after that date.
