Section 23B in Tamil Nadu Agriculturists Relief Act, 1938
23B. [ Modifications in the application of section 23-A to certain cases. [Inserted by section 6 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1950 (Tamil Nadu Act XXTV of 1950).]
- The provisions of section 23-A shall apply to a judgment-debtor claiming to be entitled to Act the benefits of the [Tamil Nadu] Agriculturists Relief (Amendment) Act, 1950 (Tamil Nadu Act XXIV of 1950), subject to the modification that for the reference to the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu Act XXIII of 1948), a reference to the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Agriculturists Relief (Amendment) Act, 1950 (Tamil Nadu Act XXIV of 1950), and for the reference to the 30th September 1947, a reference to the 25th April 1950 shall be substituted.]
