Report No. 55

36. Provision in Money-lenders Act.-

On the question of legislation dealing with indebtedness in general, we may, by way of illustration state that it has been held that section 30 of the Bengal Money-lenders Act controls the discretion1 under section 34, because of the wide overriding words "Notwithstanding anything contained in any law for the time being" which occur in the section.

1. Probhahali v. Anil Kumar, AIR 1943 Cal 629 (633).